Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Himachal Pradesh - Subsection

Section 95(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

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