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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Uttar Pradesh - Subsection

Section 339(2) in The General Rules (Civil), 1957

(2)a statement in Form No. 114 of the movable property attached under the orders of the court remaining in his custody or in that of an intermediate custodian at the close of the preceding week; or if such property has been previously entered in a similar statement, a reference to the serial number and date under which it was entered in such statement.