Section 122(6)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 122(6)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971

(c)other movable property not in the possession of the judgement-debtor, except property deposited in or in the custody of any civil court, the attachment shall be made by a written order signed by the recovery officer prohibiting:-

(i)in the case of a debt, the creditor from recovering the debt and the debtor from making payment thereof,

(ii)in the case of a share or deposit, the person in whose name the share or the deposit may be standing from transferring the share or deposit or receiving any dividend or interest thereon, and

(iii)in the case of any other movable property except as aforesaid, the person in possession of it from giving over to the judgement-debtor.

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State of Himachal Pradesh - Subsection

Section 122(6)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971