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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Himachal Pradesh - Subsection

Section 130(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)Where the decree is executed against such legal representative, he shall be liable only to the extent of the property of the deceased which has come to his hands, the recovery officer executing the decree may, of his own motion or on the application of the decree holder, compel such legal representative to produce such accounts as he thinks fit.