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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(5) in Andhra Pradesh Co-Operative Societies Rules, 1964

(5)Where the property is under attachment by virtue of the provisions of this rule and a decree is subsequently passed against the person whose property is attached, it shall not be necessary upon an application for execution of such decree to apply for reattachment of the property.]