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[Cites 0, Cited by 0] [Section 37(8)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(8)(i) in The Multi-State Co-Operative Societies Rules, 2002

(i)Where the property to be attached is a decree either for the payment of money or for sale in enforcement of a mortgage or charge, the attachment shall be made if the decree sought to be attached was passed by the Central Registrar or any other person authorised by him [not below the rank of Assistant Registrar of Co-operative Societies in a State or an officer of equivalent rank] [ Inserted by G.S.R. 717(E), dated 12.11.2007 (w.e.f. 15.11.2007).].