Section 22(3)(a) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

(a)when the party concerned furnishes the security required, together with the security for the costs of the attachment ; or

Legal Document View