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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Gujarat - Subsection

Section 159(1)(d) in The Gujarat Co-Operative Societies Act, 1961

(d)any sum ordered to be paid under this Act as a contribution to the assets of the society, together with interest, if any, due on such amount or sum and the costs of recovering the same by the attachment and sale or by sale without attachment of the property of the person against whom such decree, decision, award or order has been obtained or passed.