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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(2)(d) in Kerala Chitties Act, 1975

(d)as to the procedure to be followed by the Registrar for the release of the property or of the cash security or of the cash security or Government securities furnished by the foreman under section 15;