Section 123(2)(xxxi) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2)(xxxi) in Rajasthan Co-operative Societies Act, 2001

(xxxi)the procedure to be adopted by taking possession of books. documents securities, cash and other property of a society by a person acting under sections 54, 55 and 56 in cases where misappropriation of funds. breach of trust, or fraud has been committed or where it is suspected or apprehended that the books, documents. securities, cash and other properties are likely to be tempered with or destroyed or removed:

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State of Rajasthan - Subsection

Section 123(2)(xxxi) in Rajasthan Co-operative Societies Act, 2001