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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in Gujarat Rural Debtors (Temporary Relief) Act, 1976

(2)All growing crops, agricultural produce, livestock and other movable properly of a perishable nature attached in execution of any decree, the execution of which has been stayed under sub-section (1), shall be deemed to have been released from attachment.