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

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

State of Andhra Pradesh - Subsection

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

(b)If the decree sought to be attached was passed by a Court and has not been sent for execution to any other Court, then by the issue to such Court of a notice by the Registrar concerned, requesting such Court to stay the execution of its decree unless and until

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

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