Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act] State of Madhya Pradesh - Subsection Section 65(6)(iii) in The M.P. Co-Operative Societies Rules, 1962 (iii)in the case of any other movable property except aforesaid, the person in possession of it from giving it over to the judgement-debtor.