Section 58B(5) in The M.P. Co-Operative Societies Act, 1960
(5)If the Registrar is satisfied on affidavit, enquiry or otherwise that any person with intent to delay or obstruct the enforcement of any order that may be made against him under this Section-(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar;he may, unless adequate security is furnished, direct the conditional attachment of the said property or such part thereof as he thinks necessary.]
