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[Cites 0, Cited by 0] [Section 93(5)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(5)(l) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(l)Where the proceeds from the sale of the property exceeds the amount due from the debtor, the excess amount after deducting the interest and the expenses or process and other charges, shall be paid to the defaulter..