Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94(7)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(7)(iii) in Rajasthan Co-operative Societies Rules, 2003

(iii)Where the property to be attached is in the custody of any court or public officer, the attachment may be made by a notice to such court or officer requesting that such property and any interest of dividend becoming payable thereon may be held subject to the further demands of Recovery Officer issuing the notice;