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[Cites 0, Cited by 0] [Section 72(24)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(24)(b) in The Punjab Co-operative Societies Rules, 1963

(b)Where assets are held by the Sale Officer and before the receipt of such assets demand notices in pursuance of applications for execution of decree against the same defaulter have been received from more than one decree-holder and the decree-holders have not obtained satisfaction the assets after deducting the costs of realisation shall be ratably distributed by the Sale Officer among all such decree-holders in the manner provided in section 73 of the Code of Civil Procedure, 1908.