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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Uttar Pradesh - Subsection

Section 337(2) in The U.P. Co-operative Societies Rules, 1968

(2)A copy of such order shall be sent in the case of the debt, to the debtor, in the case of the share or deposit, to the proper officer of the corporation and in the case of the other movable property, except properly deposited in or in the custody of a court, to the person in possession of such property.