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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Uttar Pradesh - Subsection

Section 338(b) in The U.P. Co-operative Societies Rules, 1968

(b)Immovable property shall be attached by an order prohibiting the judgment-debtor from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge.