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[Cites 0, Cited by 0] [Section 94(7)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(7)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)Where the property to be attached is a negotiable instrument not deposited in a court, nor in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be brought to the office of the recovery officer ordering the attachment and be held subject to his further orders.