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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)
(i)Where any claim is preferred against or any objection is made to the attachment of any property made under section 44 or in execution in pursuance of clause (c) of sub-section (1) of this section on the ground that the said property is not liable to such attachment, the Registrar or the authorised person shall proceed to investigate the claim or objection: