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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(5)(n) in The Tripura Co-operative Societies Rules, 1976

(n)The movable properties exempted from attachment by the proviso to Section 60 of the Code of Civil Procedure, 1908, shall not be liable to attachment or sale under these rules.