Section 93(7)(iii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

[Cites 0, Cited by 0] [Section 93(7)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(7)(iii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(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 or dividend becoming payable thereon may be held subject to the further demands of the Recovery Officer issuing the notice:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 93(7)(iii) in The Arunachal Pradesh Co-operative Societies Rules, 1984