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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Manipur - Subsection

Section 56(9) in The Chit Fund (Manipur) Rules, 1994

(9)The judgement creditor shall be required to pay expenses incidental to sale including the close of maintenance of live-stock, if any, according to such scale as may be fixed by the Registrar from time to time.