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

State of Chattisgarh - Subsection

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

(i)Where the property to be attached is a decree either for the payment of money or for sale in enforcement of a mortgage or charge, the attachment shall be made, if the decree sought to be attached was passed by the Registrar or by a nominee or Board of nominees to whom a dispute has been transferred by the Registrar under Section 66, by the order of the Registrar.