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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(3)(i) in The Maharashtra Cooperative Societies Rules, 1961

(i)Where the property to be attached is immovable, the attachment shall be made by an order prohibiting the debtor from transferring or charging the property in any way and all persons from taking any benefit from such transfer or charge.