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[Cites 0, Cited by 0] [Section 94(8)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(8)(iv) in Rajasthan Co-operative Societies Rules, 2003

(iv)Where the property to be attached in execution of a decree is a decree other than a decree of the nature referred to in clause (i), the attachment shall be made by the issue of a notice by the Recovery Officer to the holder of such decree, prohibiting him from transferring or charging the same in any way.