Section 354(2) in The U.P. Co-operative Societies Rules, 1968
(2)Attachment of property made under Rule 353 shall be withdrawn -(i)when the party concerned furnishes the security required, together with security for the costs of the attachment; or(ii)when the liquidator determines under clause (b) of sub-section (2) of Section 74 that no contribution is payable by the party concerned; or(iii)when the Registrar passes an order under Section 68, that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or(iv)when the order of surcharge made by the Registrar under sub-section (2) of Section 68 against the party whose property has been attached is set aside in appeal under Section 98; or(v)when the dispute referred to in sub-section (1) of Section 71 has been decided against the party at whose instance the attachment was made.
