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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Rajasthan - Subsection

Section 100(1)(c) in Rajasthan Co-operative Societies Act, 2001

(c)be executed by the Registrar or any other person subordinate to him empowered by the Registrar in this behalf, by the attachment and sale or sale without attachment, of any property of the person or a co-operative society against whom the order, decision or award has been obtained or passed.