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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 125(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)From the proceeds of the sale, a deduction shall be made at a rate not exceeding five paisa in the rupee on account of the cost of the sale and the expenses incurred on account of distraint shall be deducted from the balance amount.