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[Cites 0, Cited by 0] [Section 324] [Entire Act]

Union of India - Subsection

Section 324(2) in The Indian Succession Act, 1925

(2)No creditor who has received payment of a part of his debt by virtue of sub-section (1) shall be entitled to share in the proceeds of the immovable estate of the deceased unless he brings such payment into account for the benefit of the other creditors.