Section 124(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Tamilnadu - Subsection

Section 124(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)if the decree sought to be attached is pending execution in a Court which did not pass the same, then by the Registrar seeking to attach such decree in execution, sending the notice referred to in clause (b) to such Court, whereupon the provisions of that clause shall apply in the same manner as if such Court had passed the decree and the said notice had been sent to it in pursuance of the said clause.

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State of Tamilnadu - Subsection

Section 124(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988