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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(2) in Himachal Pradesh Societies Registration Act, 2006

(2)The application for execution shall set forth the judgment, the fact of the party against whom it shall have been passed having sued or having been sued, as the case may be, on behalf of the registered Society only, and shall require to have the judgment enforced against the property of the registered Society.