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

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

State of Jammu-Kashmir - Subsection

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

(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 therein 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 Jammu-Kashmir - Subsection

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