Section 2(k) in The Chhattisgarh Co-operative Societies Rules, 1962
(k)[ "Sale Officer" means a person empowered by the Registrar by general or special order, to attach and sell or attach and transfer the property of Judgement-debtors, or to execute any decree by attachment and sale or attachment and transfer of property;] [Substituted by notification No. 269-4858-XV-70, dated 13-1-71.](kk)[ "Schedule" means a schedule appended to these rules;] [Inserted by M.P. Rajpatra Part 4(c), dated 26-7-1963.]
