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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976

(1)Where any crop, produce or other movable property is distrained and sold in accordance with these Rules, the amount due to the Bank and the expenses incurred for distraint and sale shall be deducted from the sale proceeds and the balance, if any, shall be paid to the agriculturists concerned.