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[Cites 0, Cited by 0] [Section 93(8)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(8)(iv) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(iv)Where the property to be attached in execution of a decree is a decree other than a decree of the nature referred to in Clause (i), the attachment shall be made by the issue of a notice by the Recovery Officer to the holder of such decree, prohibiting him from transferring or charging the same in any way.