Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(xxix) in Rajasthan Co-operative Societies Act, 1965

(xxix)the procedure to be adopted by taking possession of books, documents, securities, cash and other property of a society by a person acting under sections 68, 70 and 71 in cases where misappropriation of funds, breach of trust, or fraud has been committed or where it is suspected or apprehended that the books, documents, securities, cash and other properties are likely to be tampered with or destroyed or removed;