Section 37(3) in Rajasthan Co-operative Societies Act, 1965
(3)On receipt of an application under sub-section (1) or subsection (2), the Magistrate may, by a warrant, authorise any police officer, not below the rank of a Sub-Inspector, to enter and search any place where the records and the property are kept or are believed to be kept and to seize such records and property: and the records and property so seized shall be handed over to the [re-constituted or nominated committee] [Inserted by Rajasthan Act No. 17 of 1976.] or administrator of the society or the liquidator or the Registrar, or the person authorised by him, as the case may be.
