Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 94] [Entire Act] Union of India - Subsection Section 94(d) in The Code of Civil Procedure, 1908 (d)appoint a receiver of any property and enforce the performance of his duties by attaching and selling his property;
