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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Manipur - Subsection

Section 52(3)(i) in The Chit Fund (Manipur) Rules, 1994

(i)Where the property to be attached is immovable, the attachment shall be made by an order prohibiting the debtor from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge.