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[Cites 0, Cited by 0] [Section 94(23)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(23)(a) in Rajasthan Co-operative Societies Rules, 2003

(a)Where the Sale Officer attaches or has attached under these rules, any property not in the custody of any court, which is already under attachment made in execution of a decree of any court, such court shall receive and realize such property and shall determine claims thereto and any objections to the attachment thereof;