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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9C(5) in Andhra Pradesh Co-Operative Societies Act, 1964

(5)Save as provided in sub-section (4), orders made under this section shall, on application, be enforced by any Civil Court having local jurisdiction in the same manner as a decree of such Court.