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[Cites 0, Cited by 0] [Section 72(21)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(21)(a) in The Punjab Co-operative Societies Rules, 1963

(a)Where any claim is preferred to, or any objection is made of the attachment of any property attached under this rule on the ground that such property is not liable to such attachment the Sale Officer shall investigate the claim or objection and dispose of it on merits: