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[Cites 0, Cited by 0] [Section 104(7)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(7)(i) in Haryana Co-operative Societies Rules, 1989

(i)Where the property to be attached consists of the share or interest of the defaulter in movable property belonging to him and another as co-owners the attachment shall be made by a notice to the defaulter, prohibiting him from transferring the share or interest or charging it in any way.