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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(11) in Chit Funds (Rajasthan) Rules, 1989

(11)The judgment creditor shall forthwith report any transfer of property under sub-clause (b) or (c) of clause (ii) of sub-rule (8) to the village accountant for information and entry in the Record of Rights.