Section 52(8)(ii) in Andhra Pradesh Co-Operative Societies Rules, 1964

[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(8)(ii) in Andhra Pradesh Co-Operative Societies Rules, 1964

(ii)the holder of the decree sought to be executed, or the judgment, debtor applies to the Court receiving such notice to execute its own decree ; and

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State of Andhra Pradesh - Subsection

Section 52(8)(ii) in Andhra Pradesh Co-Operative Societies Rules, 1964