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[Cites 0, Cited by 0] [Section 53(7)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(7)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(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.