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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(10) in The Industrial Reconstruction Bank Of India Act, 1984

(10)An order of attachment or sale of property under this section shall be carried into effect as far as practicable in the manner provided in the Code of Civil Procedure, 1908 (5 of 1908) for the attachment or sale of property in the execution of a decree as if the Reconstruction Bank were the decree-holder.