Section 105 in The Orissa Co-operative Societies Act, 1962
105. Attachment of property before award or order.
- If the Registrar [Auditor-General or Liquidator] [Inserted by Orissa Act 28 of 1991, dated 31.12.1991 ,Section 44(c)force w.e.f. 1.5.1993.] is satisfied on an application, report, inquiry or otherwise, that any person with intent to delay or obstruct the enforcement of any order, decision or award that may be made against him under the provisions of this Act -(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar [Auditor-General] [Substituted by Orissa Act 28 of 1991, Section 44(b) dated 31.12.1991, w.e.f. 1.5.1993.] 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.
