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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(d) in The Chhattisgarh Co-operative Societies Rules, 1962

(d)The attachment made shall not be excessive, that is to say, the property attached shall be in value as nearly as possible proportionate in the sum due by the Judgement-debtor, together with interest and all expenses incidental to the attachment and sale.