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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(24) in Rajasthan Co-operative Societies Rules, 2003

(24)Where a defaulter dies before the decree has been fully satisfied an application under sub-rule (1 ) may be made against the legal representative of the deceased and thereupon all the provisions of this rule shall, apply as if such legal representative was the defaulter.