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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(3) in West Bengal Co-operative Societies Rules, 2011

(3)Where any claim is preferred to the property attached such claim shall be considered and disposed of by the Registrar in the manner provided for adjudication of claim to property attached in execution of a decree for payment of money.