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[Cites 0, Cited by 0] [Section 21(8)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(8)(iv) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(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 of such decree) prohibiting him from transferring or charging the same in any way.