Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57F] [Entire Act] State of Bihar - Subsection Section 57F(3) in The Bihar Co-operative Societies Act, 1935 (3)In either case the distrained property shall remain in the charge of the distraining officer or of some other person appointed by him in this behalf.
