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

State of Andhra Pradesh - Subsection

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

(iii)The holder of a decree sought to executed by the attachment of another decree of the nature specified in Clause (i) shall be deemed to be the representation of holder of the attached decree and to be entitled to execute such attached decree in any manner lawful for the holder thereof.