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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(7)(i) in The Multi-State Co-Operative Societies Rules, 2002

(i)where the property to be attached consists of the share or interest of the defaulter in movable property belonging to him and another as co-owners, the attachment shall be made by a notice to the defaulter, prohibiting him from transferring the share or interest or charging it in any way.