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 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(2) in The Chhattisgarh Co-operative Societies Rules, 1962

(2)Where the property to be attached consists of the share or interest of the Judgement-debtor in movable property belonging to him and another as co-owners, the attachment shall be made by a notice to the Judgement-debtor, prohibiting him from transferring the share or interest or charging it in any way.