Section 107(7)(iii) in The Tripura Co-operative Societies Rules, 1976

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State of Tripura - Subsection

Section 107(7)(iii) in The Tripura Co-operative Societies Rules, 1976

(iii)Where the property to be attached is in the custody of any Court or Public Officer, the attachment may 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 demands of the Recovery Officer issuing the notice:

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State of Tripura - Subsection

Section 107(7)(iii) in The Tripura Co-operative Societies Rules, 1976