Section 53(8)(iv) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(8)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(8)(iv) in Jammu and Kashmir Co-operative Societies Rules, 2001

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

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State of Jammu-Kashmir - Subsection

Section 53(8)(iv) in Jammu and Kashmir Co-operative Societies Rules, 2001