Section 64(3)(b) in Sikkim Co-Operative Societies Act, 1955

[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Sikkim - Subsection

Section 64(3)(b) in Sikkim Co-Operative Societies Act, 1955

(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, unless from the local limits of the jurisdiction of the Registrar, the Registrar may, unless adequate security is furnished; 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.

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State of Sikkim - Subsection

Section 64(3)(b) in Sikkim Co-Operative Societies Act, 1955