Section 94(2) in The Meghalaya Co-operative Societies Rules
(2)The Registrar on receipt of an application for a conditional order of attachment may direct the defendant within a time to be fixed by him either to furnish security in such sum as may be specified in the order to produce and place at the disposal of the Registrar, when required the said property or its value, or such portion thereof as may be sufficient to satisfy the decision or to appear and show cause why he should not furnish security.
