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State of Uttar Pradesh - Section

Section 325 in The U.P. Co-operative Societies Rules, 1968

325.

Where prior to the sale, the judgment-debtor or any person acting on his behalf or any person claiming an interest in the property attached, pays the full amount due including interest, and other expenses incurred in attaching the property, the Sale Officer shall cancel the order of attachment and release the property forthwith.