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[Cites 0, Cited by 0] [Section 72(13)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(13)(b) in The Punjab Co-operative Societies Rules, 1963

(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale[or the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, of any, and sale and other costs due in respect of such amount less amount which may since the date of such amount proclamation have been received by decree- holder.] [ Words omitted by Punjab Government Gazette Notification dated 18.2.86 (Section 15 (d)(i)]