Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(19) in Tamil Nadu Co-operative Societies Rules, 1988

(19)The movable properties mentioned as exempt from attachment under the proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908 (Central Act V of 1908) shall not be liable to attachment or sale under these rules.