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[Cites 0, Cited by 0] [Section 99(8)] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(8)(b) in Rajasthan Co-operative Societies Rules, 2003

(b)Where the property is in the possession of some person on behalf of a defaulter, the delivery thereof shall be made by giving notice to the person in possession, directing him to give actual peaceful possession to the society, and prohibiting him from delivering possession of the property to any other person.