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[Cites 0, Cited by 0] [Section 72(11)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(11)(c) in The Punjab Co-operative Societies Rules, 1963

(c)If the defaulter fails to pay the amount specified in the demand notice within the time allowed, the Sale Officer shall proceed to attach and sell, or sell without [attachment, as the case may be, the immovable property noted in the application for execution in the manner specified below.] [Word substituted by Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (b)(i)]]