Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 153] [Entire Act]

NCT Delhi - Subsection

Section 153(1) in The Delhi Co-operative Societies Rules, 2007

(1)A decree-holder shall have the right to execute the decree and for that purpose the decree-holder may make any number of applications. The Recovery Officer shall not refuse execution unless the application is barred by article 136 of the Indian Limitation Act, 1963 (Act no 36 of 1963).