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Co-Operative Societies Act 2008 106. Enforcement of charge 1. A society may enforce a charge by applying to the Magistrate for a warrant of distress certifying under seal to the Magistrate the amount due and particulars of the property so charged and the Magistrate shall issue a warrant of distress and may offer the sale of the property by public auction or private treaty. 2. Notwithstanding anything contained in any other statute, a Magistrate shall have jurisdiction under subsection (1) even though the amount due exceeds the monetary limit of a Magistrate.    |
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