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[Cites 0, Cited by 0] [Section 94(8)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(8)(i) in Rajasthan Co-operative Societies Rules, 2003

(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 by any person to whom a dispute was transferred by the Registrar under Section 60 of the Act or by an arbitrator or any person, then by the order of the Registrar.