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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 128(2)(d) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(d)procedure in garnishee and charging orders either in addition to, or in substitution for, the attachment and sale of debts;