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State of Punjab - Section

Section 53 in The Punjab Insolvency Rules

53. Sale shall ordinarily be by public auction.

- As a rule property should be sold by public auction at the spot. Full particulars of the property and encumbrances, if any, should be made known by customary methods, such as proclamation, beat of drum, hand bills, etc., sales in any other manner and at any other place should only be made with the sanction of the Court.Costs