Section 94(13)(b) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 94(13)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(13)(b) in Rajasthan Co-operative Societies Rules, 2003

(b)for payment to the applicant, the amount of arrears specified in the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, if any, and sale and other costs due in respect of such amount, less amount which may since the date of such proclamation have been received by the applicant.

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State of Rajasthan - Subsection

Section 94(13)(b) in Rajasthan Co-operative Societies Rules, 2003