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

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

State of Punjab - Subsection

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

(iii)Where the property to be attached is in the custody of any court or public officer, the attachment shall be made by a notice to such court or officer requesting that such property and any interest or dividend becoming payable thereon may be held subject to the further orders of the Recovery Officer issuing the notice:-

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State of Punjab - Subsection

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