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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Uttar Pradesh - Subsection

Section 353(1) in The U.P. Co-operative Societies Rules, 1968

(1)Subject to the provisions of sub-rule (3), the Registrar may, before directing attachment of properly under Section 94, require the person whose property is sought to be attached to furnish security in such sum and within such time as may be specified in the order.