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State of Uttar Pradesh - Section

Section 328 in The U.P. Co-operative Societies Rules, 1968

328.

Where the property to be attached consists of the share of interest of the judgment-debtor in movable property belonging to him and another as co-owners, the attachment shall be made by a notice to the judgment-debtor, prohibiting him from transferring the share or interest or charging or changing it in any way.