Section 31(3) in Rajasthan Co-operative Societies Act, 2001
(3)On receipt of an application under sub-section (1), the Magistrate may, by a warrant, authorise any police officer, not below the rank of a Sub-Inspector, to enter the likely places, where the records and the property are kept or are believed to he kept, and to search and to seize such records and property; and the records and property so seized shall be handed over to the Chief Executive Officer or the [Secretary or the Chairperson or the Liquidator of the society] [Substituted 'Administrator of the society or the Liquidator' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] or the Registrar, or the person authorised by the Registrar, as, the case may be.[CHAPTER V] [Substituted by Rajasthan Act No. 9 of 2004 dated 19-2-2004.] Election
