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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Goa - Subsection

Section 122(3)(i) in Goa Co-operative Societies Rules, 2003

(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.