Section 88(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If the property ordered to be attached is a debt or other movable property, the attachment under this section shall be made-(a)by seizure ; or(b)by the appointment of receiver ; or(c)by an order in writing prohibiting the delivery of such property to the proclaimed person or to anyone on his behalf ; or(d)by all or any two of such methods, as the Court thinks fit.
