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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(b) in Rajasthan Co-operative Societies Act, 2001

(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar, the Arbitrator or Liquidator, as the case may be, he may, unless adequate security is furnished, direct the attachment of the said property and such attachment shall have the same effect as if made by a competent civil court.