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Citedby 90 docs - [View All]
C.V. Subrahmanyam Sastry And Ors. vs Joint Registrar Of Co-Operative ... on 11 November, 1963
A.S. Kuppuswami vs The Deputy Registrar Of ... on 3 January, 1967
Administrator, Konch Sahakari ... vs Sarnam Singh And Ors. on 8 January, 1997
Veerpal Singh vs Deputy Registrar, Co-Operative ... on 23 January, 1973
Dattaprasad Co-Operative ... vs State Of Karnataka on 17 November, 2005

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[Complete Act]
Central Government Act
Section 38 in The Co- Operative Societies Act, 1912
38. Recovery of costs. Any sum awarded by way of costs under section 37 may be recovered, on application to a Magistrate having jurisdiction in the place where the person from whom the money is claimable actually and voluntarily resides or carries on business, by the distress and sale of any moveable property within the limits of the jurisdiction of such Magistrate belonging to such person. DISSOLUTION OF SOCIETY