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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Rajasthan - Subsection

Section 118(1)(a) in Rajasthan Co-operative Societies Act, 1965

(a)on a certificate signed by the Registrar, or any person authorised by him in this behalf, be deemed to be a decree of a civil court and shall be executed in the same manner as a decree of such court: or