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[Cites 0, Cited by 0] [Section 72(11)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(11)(b) in The Punjab Co-operative Societies Rules, 1963

(b)The demand notice issued by the Recovery Officer under sub-rule (3) shall contain the name of the defaulter, the amount due, including the expenses, if any, the time allowed for payment and in case of non-payment the particular of the properties to be attached and sold or to be sold amount attachment, as the case may be. After receiving the demand notice, the Sale Office shall serve the cause to be served a copy or the demand notice upon the defaulter or upon some adult male member of his family at his usual place of residence, or upon his authorised agent or, if such personal service is not possible shall affix a copy thereof on some conspicuous part of the immovable property about to be attached and sold or sold without attachment as the case may be: