Section 53(8)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(8)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(8)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)Where the Registrar/authority/arbitrator makes an order under clause (1), he shall on the application of the decree holder who has attached the decree, proceeded to be executed.

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State of Jammu-Kashmir - Subsection

Section 53(8)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001