Section 53(13)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(13)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(13)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)for payment to the decree-holder the amount of arrears specifying the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and expenses of attachment, if any, and sale and other costs due in respect of such amount, less amount which may since the date of such proclamation have been received by the decree-holder.

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State of Jammu-Kashmir - Subsection

Section 53(13)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001