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[Cites 0, Cited by 0] [Section 107(8)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(8)(iii) in The Tripura Co-operative Societies Rules, 1976

(iii)The holder of a decree sought to be executed by the attachment of another decree of the nature specified in Clause (i) shall be deemed to be the representative of the holder of the attached decree and to be entitled to execute such attached decree in any manner for the holder thereof.