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[Cites 0, Cited by 0] [Section 122(5)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(5)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

(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 the person to whom a dispute has been transferred for disposal under section 73, by the order of the Registrar.