Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 167 in The General Rules (Civil), 1957

167. Register of execution applications.

- Every application for execution of a [decree] [Decree includes a decree of the Registrar of Co-operative Societies or of Arbitrators appointed by him.] shall, as soon as it is admitted be entered by the clerk appointed for the purpose in the Register of applications for Execution of Civil Decree (Form No. 68).