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[Cites 0, Cited by 0] [Section 104(7)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(7)(iii) in Haryana Co-operative Societies Rules, 1989

(iii)Where the property to be attached is in the custody of any court for public officer, the attachment shall be made by a notice to such court or officer requesting that such property and any interest or dividend becoming payable thereon may be held subject to the further orders of the Recovery Officer issuing the notice;