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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 128(1)(i) in Jammu and Kashmir Co-Operative Societies Act, 1989

(i)for payment to the Board or committee of the Housing Society the amount specified in the proclamation of sale together with interest and the costs, if any, incurred by the committee or the Board in bringing the property to sale;