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[Cites 0, Cited by 0] [Section 94(4)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(4)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)if there is no movable property, or if the sale proceeds of the movable property, or properties attached and sold are insufficient to meet in full the demand of the applicant, the immovable property mortgaged to the applicant, or other immovable property belonging to the defaulter may be proceeded against.