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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(8)(b) in Chit Funds (Rajasthan) Rules, 1989

(b)Where the property is in the possession of some person on behalf of a defaulter, the delivery thereof shall be made by giving notice to the person in possession, to the judgment creditor and prohibiting him from delivering possession of the property to any other person;