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[Cites 0, Cited by 0] [Section 107(7)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(7)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)Where the property to be attached is a negotiable instrument not deposited in 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.