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[Cites 0, Cited by 0] [Section 21(8)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(8)(i) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(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 by any person to whom a dispute was transferred by the Central Registrar under section 76-, then by the order of the Central Registrar.