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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(3)(i) in The Orissa Chit Funds Rules, 1985

(i)Where the property to be attached is immovable, the attachment shall be made by an order prohibiting the debtor from transferring or changing the property in any way, all persons from taking any benefit from such transfer or change.