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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Manipur - Subsection

Section 19(3) in Manipur Societies Registration Act, 1989

(3)Every decree or order against a society in any, suit or proceeding shall be executable against the property of the society and not against the person or the property of the President, the Secretary or any office-bearer.