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[Cites 0, Cited by 0] [Section 104(8)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(8)(ii) in Haryana Co-operative Societies Rules, 1989

(ii)Where the property to be attached is a decree of the nature referred to in sub-rule (1) the attachment shall be made by the issue of a notice by the Recovery Officer to the holder of such decree prohibiting him from transferring or charging the same in any way.