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[Cites 0, Cited by 0] [Section 72(11)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(11)(j) in The Punjab Co-operative Societies Rules, 1963

(j)Every resale of immovable property in default of payment of the amounts mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation in the manner and for the period hereinbefore prescribed for the sale.