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[Cites 0, Cited by 0] [Section 104(24)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(24)(b) in Haryana Co-operative Societies Rules, 1989

(b)Where assets are held by the Sale Officer and before the receipt of such assets demand notice in pursuance of application for execution awards or order against the same defaulter have been received from more than one decree holder and the decree-holders have not obtained satisfaction the assets after deducting the cost of realisation shall be rateably distributed by the Sale Officer among all such decree-holders in the manner provided in section 73 of the Code of Civil Procedure, 1908.