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[Cites 0, Cited by 0] [Section 72(7)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(7)(ii) in The Punjab Co-operative Societies Rules, 1963

(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.