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[Cites 0, Cited by 0] [Section 57E] [Entire Act]

State of Bihar - Subsection

Section 57E(2) in The Bihar Co-operative Societies Act, 1935

(2)Where the distraining officer has reason to believe that a person other than the defaulter is the owner of the property distrained, he shall serve copies of the demand and account on that person likewise.