Section 22(3)(d) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

(d)when the dispute referred to in sub-section (1) of section 76-has been decided against the party at whose instance the attachment was made.

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