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[Cites 0, Cited by 1] [Section 85] [Entire Act]

State of Madhya Pradesh - Subsection

Section 85(c) in The M.P. Co-Operative Societies Act, 1960

(c)be executed by the Registrar or any other person empowered by the Registrar in this behalf, by the attachment and transfer in the manner as may be prescribed or sale or sale without attachment of any property of the person or a society against whom the order, decision or award has been obtained or passed :