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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(4)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(i)Movable property of the defaulter shall be first proceeded against but this shall not preclude the immovable property being proceeded against simultaneously in case if necessary;