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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(l) in The Chhattisgarh Co-operative Societies Rules, 1962

(l)Where it is proved to the satisfaction of any Civil Court of competent jurisdiction that any property which has been attached under these rules has been forcibly or clandestinely removed by any person, the Court may order forthwith such property to be restored to the Sale Officer.