Section 133(1)(b) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 133(1)(b) in The Delhi Co-operative Societies Rules, 2007

(b)if the decree sought to be attached was passed by a court and has not been sent for execution to any other court, by the issue to such court of a notice by the Recovery Officer, requesting such Court to stay the execution of its decree unless and until-

(i)the Recovery Officer cancels the notice, or

(ii)the holder of the decree sought to be executed by the Registrar or the judgment debtor thereof applied to the Court receiving such notice to execute its own decree

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NCT Delhi - Subsection

Section 133(1)(b) in The Delhi Co-operative Societies Rules, 2007