Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 53 in Chit Funds (Rajasthan) Rules, 1989

53. Procedure for attachment and sale of property for realisation of any security given by person incourse of execution proceedings.

- The procedure laid down in rules 51 and 52 shall mutatis inutandis apply for attachment and sale of property for the realisation of any security given by a person in the course of execution proceedings.