Section 107(9)(c) in The Maharashtra Cooperative Societies Rules, 1961

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State of Maharashtra - Subsection

Section 107(9)(c) in The Maharashtra Cooperative Societies Rules, 1961

(c)other moveable property not in the possession of the defaulter, except property deposited in, or in the custody of, any Civil Court, The attachment shall be made by a written order signed by the Recovery Officer prohibiting:-

(i)in the case of a debt, the creditor from recovering the debt and the debtor from making payment thereof;

(ii)in the case of a share or deposit, the person in whose name the share or the deposit may be standing, from transferring the share or deposit or receiving any dividend or interest thereon; and

(iii)in the case of any other moveable property, the person in possession of it from giving it over to the defaulter.

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State of Maharashtra - Subsection

Section 107(9)(c) in The Maharashtra Cooperative Societies Rules, 1961