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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Tamilnadu - Subsection

Section 124(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)if the decree sought to be attached was passed by a Registrar or by any person to whom a dispute was transferred by a Registrar under section 90 or by an Arbitrator or Arbitrators within the local limits of the jurisdiction of a Registrar, then, by the order of the Registrar concerned.