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[Cites 0, Cited by 0] [Section 104(8)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(8)(i) in Haryana Co-operative Societies Rules, 1989

(i)Where the property to be attachend is a decree either for the payment of money or for sale or enforcement of a mortgage or charge, the attachment shall be made by the order of the Registrar if the decree sought to be attached was passed by the Registrar under section 103 or by an arbitrator.