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[Cites 0, Cited by 0] [Section 21(20)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(20)(c) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(c)Where a claim or an objection is preferred, the party against whom an order is made may institute a suit to establish the right which he claim to the property in dispute, but, subject to the result of such suit, if any, the order shall be conclusive.