Section 53(8)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(8)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(8)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(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, authority or by a person to whom a dispute was transferred by the Registrar under rule 39(1) of these rules or by an arbitrator, by the order of the Registrar.

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State of Jammu-Kashmir - Subsection

Section 53(8)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001