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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4)(ii) in The Multi-State Co-Operative Societies Rules, 2002

(ii)if there is no movable property, or if the sale proceeds of the movable property, or properties attached and sold are insufficient to meet in full the demand of the decree-holder, the immovable property mortgaged to the decree-holder, or other immovable property belonging to the judgment-debtor may be proceeded against.