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[Cites 0, Cited by 5] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Partition Act, 1893

(2)On any such sale any of the shareholders shall be at liberty to bid at the sale on such terms as to non-payment of deposit or as to setting-off or accounting for the purchase-money or any part thereof instead of paying the same as to the Court may seem reasonable.