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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Meghalaya - Subsection

Section 56(3) in The Garo Hills Autonomous District (Administration of Justice) Rules, 1953

(3)Subject to the provisions of Rule 42, the procedure for the attachment of the property shall be in the spirit of the Code of the Criminal Procedure, 1898 or the Code of Civil Procedure, 1908, as the case may be.Miscellaneous