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[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

State of Assam - Subsection

Section 93(3)(b) in Assam Co-Operative Societies Act, 2007

(b)is about to remove the whole or any part of his property from the local limits of the jurisdiction of the Registrar; the Registrar may direct the conditional attachment of the said property or such part thereof as he deems necessary, and such attachment shall have the same effect as if it had been made by a competent Civil Court.