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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 15 in The Redemption of Mortgages (Punjab) Act, 1913 15. Deposit not to be attached. - No sum deposited with the Collector by a petitioner under the provisions of this Act shall be attached by any Court or Revenue Officer.
