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[Cites 0, Cited by 0] [Section 93(5)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(5)(n) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(n)The movable properties exempted from attachment by the proviso to Section 60 of the Code of Civil Procedure, 1908 as amended by the Code of Civil Procedure (Amendment) Act, No. 104 of 1976 shall not be liable to attachment or sale under the rules.