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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(2)(a) in Tripura Public Demand Recovery Act, 2000

(a)in every case of a pledge of goods, proceedings shall first be taken for sale of the goods pledged, and if the proceeds of such sale are less than the sum due, then proceedings shall be taken for recovery of the balance;