Section 94(8)(iii) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 94(8)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(8)(iii) in Rajasthan Co-operative Societies Rules, 2003

(iii)The holder of a decree sought to be executed by the attachment of another decree of the nature specified in clause (i) shall be deemed to be the representative of the holder of the attached decree and to be entitled to execute such attached decree in any manner for the holder thereof.

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State of Rajasthan - Subsection

Section 94(8)(iii) in Rajasthan Co-operative Societies Rules, 2003