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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(5)(m) in The Multi-State Co-Operative Societies Rules, 2002

(m)Where prior to the day fixed for sale, the defaulter or any person acting on his behalf or any person claiming an interest in the property attached, pays the full amount due including interest, batta and other costs incurred in attaching the property, the Sale Officer shall cancel the order of attachment and release the property forthwith.