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

State of Andhra Pradesh - Subsection

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

(a)If the decree sought to be attached was passed by a Registrar or by any person to whom a dispute was transferred by a Registrar under Section 62 of the Act or by an arbitrator within the local limits of the jurisdiction of Registrar, then by the order of the Registrar concerned ;