Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 255] [Entire Act] State of Rajasthan - Subsection Section 255(3) in The General Rules (Civil), 1986 (3)When the proceeds of movable property, sold in execution through the officer of a Civil Court, under Order XXI, Rule 77, Civil Procedure Code, cannot be paid into the Treasury on the day of sale.
