Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(4) in Jammu and Kashmir Co-operative Societies Rules, 2001

(4)Attachment made under sub-rule (1) shall not effect the rights existing prior to the attachment, of persons who are not parties to the proceedings, there shall be no bar on the decree holder for applying for the sale of the property under attachment in execution of such decree.