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[Cites 0, Cited by 0] [Section 000(8)] [Section 000] [Entire Act]

State of Andhra Pradesh - Subsection

Section 000(8)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)The Civil Court to which a decision has been sent for execution under Clause (c) of Sub-rule (6) shall on the application of person in whose favour the same was passed or on the requisition of the Registrar of the district, return such decision to such person or Registrar, as the case may be in the manner provided in Rule 6 of Order XXI of the First Schedule to the Code of Civil Procedure, 1908.