Section 56(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)In the case of a share in the capital of a corporation, the attachment shall be made by a written order, prohibiting the person in whose name the share may be standing from transferring the same or receiving any dividend thereon.
