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

State of Himachal Pradesh - Subsection

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

(v)The holder of the decree attached under this sub-rule, shall give the recovery officer executing the decree such information and aid as may reasonably be required.