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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(3) in The Chhattisgarh Co-operative Societies Rules, 1962

(3)Where the property to be attached is a negotiable instrument not deposited in a Court, nor in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be brought to the office of the Recovery Officer ordering the attachment and be held subject to his further orders.