Section 104(9)(c) in Haryana Co-operative Societies Rules, 1989

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State of Haryana - Subsection

Section 104(9)(c) in Haryana Co-operative Societies Rules, 1989

(c)other movable property not in the possession of the defaulter except property deposited in or in the custody of any civil court, the attachment shall be made by a written order signed by the Recovery Officer prohibiting:-

(i)in the case of debt, the creditor from recovering the debt and the debtor from making payment thereof;

(ii)in the case of share or deposit the person in whose name the share or the deposit may be standing, from transferring the share of or deposit or receiving any dividend or interest thereon; and

(iii)in the case of any other movable property except aforesaid the person in possession of it from giving it over to the defaulter.

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State of Haryana - Subsection

Section 104(9)(c) in Haryana Co-operative Societies Rules, 1989