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[Cites 0, Cited by 0] [Section 122(5)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(5)(iv) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iv)Where the property to be attached in execution of a decree is a decree other than decree of the nature referred to in clause (i), the attachment shall be made by issue of a notice by the recovery officer to the holder of such a decree prohibiting him from transferring or charging the same in any way.