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[Cites 0, Cited by 0] [Section 85(8)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(8)(a) in The Maharashtra Cooperative Societies Rules, 1961

(a)Where the property is in the possession of the defaulter himself or has been taken possession of on behalf of the Court or the Collector or the Registrar, it shall be delivered to the society.