Section 83(3) in The Code of Criminal Procedure, 1973
(3)If the property ordered to be attached is a debt or other movable property, the attachment under this section shall be made -(a)by seizure; or(b)by the appointment of a receiver; or -(c)by an order in writing prohibiting the delivery of such property to the proclaimed person or to any one on his behalf; or(d)by all or any two of such methods, as the Court thinks fit.
