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[Cites 0, Cited by 0] [Section 122(5)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(5)(ii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(ii)Where the Registrar makes an order under clause (i) he shall, on the application of the decree-holder, who has attached the decree, proceed to execute the attached decree and apply the net proceeds in satisfaction of the decree sought to be executed.