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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(4) in West Bengal Co-operative Societies Rules, 2011

(4)An order of attachment including conditional attachment as passed by the Registrar shall have the same force and effect, as if, it has been made by civil court and shall continue in force until it is withdrawn or cancelled by the Registrar.