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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013

(4)The attachment shall be made in the manner provided for attachment of property in execution of a decree under the Code of Civil Procedure, 1908 (Act 5 of 1908).