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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(10) in The Unit Trust Of India Act, 1963

(10)An order of attachment or sale of property under this section shall be carried into effect as far as may be practicable in the manner provided in the Code of Civil Procedure, 1908 (5 of 1908), for the attachment or sale of property in execution of a decree, as if the Trust were the decree-holder.