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[Cites 0, Cited by 15] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2) in The Code of Civil Procedure, 1908

(2)Where all or any of the assets liable to be rateably distributed under this section are paid to a person not entitled to receive the same, any person so entitled may sue such person to compel him to refund the assets.