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[Cites 0, Cited by 0] [Section 93(7)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(7)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(i)Where the property to be attached consists of the share or interest of the defaulter in movable property belonging to him and another as co-owners, the attachment shall be made by a notice to the defaulter, prohibiting him from transferring the share or interest or charging it in any way.