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[Cites 0, Cited by 0] [Section 104(7)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(7)(ii) in Haryana Co-operative Societies Rules, 1989

(ii)Where the property to be attached is a negotiable instrument not deposited in a court nor in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be deposited with the Recovery Officer ordering the attachment subject to further order.