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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(5)(d) in The Tripura Co-operative Societies Rules, 1976

(d)The distress levied shall not be excessive, that is to say, the property distrained shall, as nearly as possible, be proportionate to the sum due by the defaulter together with interest and all expenses incidental to the distraint, detention and sale.