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[Cites 0, Cited by 0] [Section 104(13)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(13)(b) in Haryana Co-operative Societies Rules, 1989

(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, if any, and sale and other cost due in respect of such amount less the amount which may since the date of such proclamation has been received by the decree- holder.