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[Cites 0, Cited by 0] [Section 104(21)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(21)(a) in Haryana Co-operative Societies Rules, 1989

(a)Where any claim is preferred to, or any objection is made the attachment of any property under this rule on the ground that such property is not liable to such attachment the Sale Officer shall investigate the claim or objection and dispose it of on merits :