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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(23) in The Punjab Co-operative Societies Rules, 1963

(23)Where any property has been attached in execution of a decree, but by reason of the decree-holder's default the Recovery Officer is unable to proceed further with the application for execution, he shall either dismiss the application or for any sufficient reason adjourn the proceedings to a future date. Upon the dismissal of such application, the attachment shall cease.