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[Cites 0, Cited by 0] [Section 107(8)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(8)(i) in The Tripura Co-operative Societies Rules, 1976

(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 change, the attachment shall be made, if the decree sought to be attached was passed by the Registrar or by any person to whom a dispute was transferred by the Registrar under Section 95, by a nominee or board of nominees then by the order of the Registrar.