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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976

(2)Where proceedings in execution of any decree have been stayed under sub-section (1), all attachment of growing crops, agricultural produce, live-stock and other movable property made in execution of such decree and subsisting on the date on which the stay order is passed, shall be deemed to be withdrawn.