Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 23 in Income-Tax (Certificate Proceedings) Rules, 1962 23. Property to which rules apply - The rules in this part relate to movable property (other than agricultural produce) attached by actual seizure under the Second Schedule.
