Section 65(5)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(5)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962

(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 Chattisgarh - Subsection

Section 65(5)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962