Section 85(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If the property ordered to be attached is a debt or other movable property, the attachment under this section shall be made-(a) by seizure; or(b) by the appointment of a receiver; or(c) by an order in writing prohibiting the delivery of such property to the proclaimed person or to any one on his behalf; or(d) by all or any two of such methods, as the Court thinks fit.
