Section 124(1)(b) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Tamilnadu - Subsection

Section 124(1)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)if the decree sought to be attached was passed by a Court and has not been sent for execution to any other Court, then, by the issue to such Court of a notice by the Registrar concerned, requesting such Court to stay the execution of its decree unless and until-

(i)the Registrar aforesaid cancels the notice; or

(ii)the holder of the decree sought to be executed or the judgement-debtor, applied to the Court receiving such notice to execute its own decree; and

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State of Tamilnadu - Subsection

Section 124(1)(b) in Tamil Nadu Co-operative Societies Rules, 1988