Section 54(3)(d) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(3)(d) in Jammu and Kashmir Co-operative Societies Rules, 2001

(d)When the dispute referred to in sub-section (1) of sections 70, 71, 72 and rule 39 (1) of these rules has been decided against the party at whose instance the attachment was made.

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State of Jammu-Kashmir - Subsection

Section 54(3)(d) in Jammu and Kashmir Co-operative Societies Rules, 2001