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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(9) in Chit Funds (Rajasthan) Rules, 1989

(9)The judgment creditor shall be required to pay expenses incidental to sale including the cost of maintenance of live stock, if any, according to such scale as-may be fixed by the registrar from time to time.