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[Cites 0, Cited by 0] [Section 53(7)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(7)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)Where the property to be attached is a negotiable instrument not deposited in a court, nor in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be brought to the office of the Recovery Officer ordering the attachment and be held subject to his further orders.