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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(3)(i) in Rajasthan Co-operative Societies Rules, 2003

(i)Where the property to be attached is immovable, the attachment shall be made by an order prohibiting the debtor from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge.