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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(15) in The Chit Funds (Madhya Pradesh) Rules, 1984

(15)When the judgement creditor to whom property is transferred under sub-rule (5) has realised all his dues, under the order in execution of which the property was transferred from the proceeds of management of the property, the property, if unsold shall be restored to the defaulter.