Section 65(6)(c) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(6)(c) in The Chhattisgarh Co-operative Societies Rules, 1962

(c)other movable property not in the possession of the Judgement-debtor, except property deposited in or in the custody of any Civil Court, the attachment shall be made by a written order signed by the Recovery Officer prohibiting-

(i)in the case of a debt, the creditor from recovering the debt and the debtor from making payment thereof;

(ii)in the case of a share or deposit, the person in whose name the share or the deposit may be standing, from transferring the share or deposit or receiving any dividend or interest thereon; and

(iii)in the case of any other movable property except aforesaid, the person in possession of it from giving it over to the Judgement-debtor.

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State of Chattisgarh - Subsection

Section 65(6)(c) in The Chhattisgarh Co-operative Societies Rules, 1962