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[Cites 0, Cited by 0] [Section 354] [Entire Act]

State of Uttar Pradesh - Subsection

Section 354(4) in The U.P. Co-operative Societies Rules, 1968

(4)Where property is under attachment by virtue of the provisions of Rule 353 and an award or order is subsequently made against the person whose property is attached, it shall not be necessary upon an application for execution of such award or order to apply for re-attachment of the property.