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[Cites 0, Cited by 0] [Section 107(8)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(8)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)Where the Registrar makes an order under Clause (i), he shall on the application of the applicant who has attached the decree, proceed to execute the attached decree and apply the net proceeds in satisfaction of the decree sought to be executed.