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[Cites 0, Cited by 0] [Section 72(11)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(11)(k) in The Punjab Co-operative Societies Rules, 1963

(k)Where a decree-holder purchases the property the purchase money and the amount due on the decree shall be set off against one another and the Sale Officer shall enter [satisfaction of the decree in whole or in part accordingly.] [Words omitted by the Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (b)(iii)]]