Section 56(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)Where it appears to the authority ordering conditional attachment under [***] [The words 'Section 63 of sub-section (6) or' omitted by notification No. F. 5-7-94-XV-1, dated 21-7-95] Section 68 to be just and convenient, it may appoint a Receiver for the custody of the movable property attached and his duties and liabilities shall be identical with those of a Receiver appointed under Order XL in the First Schedule to the Code of Civil Procedure, 1908.
