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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(4)(ii) in The Punjab Co-operative Societies Rules, 1963

(ii)if there is no movable property, or if the sale-proceeds of the movable property or properties attached and sold are insufficient to meet in full the demand of the decree-holder, the immovable property mortgaged to the decree- holder or other immovable property belonging to the defaulter may be proceeded against.