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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 88(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(5)If the property ordered to be attached consists of livestock or is of a perishable nature, the Court may, if it thinks it expedient, order immediate sale thereof, and in such case the proceeds of the sale shall abide the order of the Court.