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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

NCT Delhi - Subsection

Section 133(1)(c) in The Delhi Co-operative Societies Rules, 2007

(c)if the decree sought to be attached is pending execution in a Court which did not pass the same, by the Recovery Officer Seeking to attach such decree in execution, sending the notice referred to in clause (b) to such Court, where upon the provisions of that clause shall apply in the same manner as if such Court had passed the decree and the said notice had been sent to it in pursuance of the said clause.