Section 123(2)(xxx) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2)(xxx) in Rajasthan Co-operative Societies Act, 2001

(xxx)the procedure to be adopted by the Registrar in cases where the taking of possession of books, documents, securities cash and other properties of a society or of a society the affairs of which have been ordered to be wound up by the Registrar or by a person entitled to the same is resisted or obstructed:

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State of Rajasthan - Subsection

Section 123(2)(xxx) in Rajasthan Co-operative Societies Act, 2001