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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(4) in The U.P. Agricultural Credit Rules, 1975

(4)Notwithstanding anything contained in sub-rule (3), no application referred to in sub-rule (2) shall be entertained -
(a)in the case of any movable property, if such property has already been sold, and
(b)in the case of any immovable property, if the sale has already been confirmed.