Section 10(5) in The Security Interest (Enforcement) Rules, 2002
(5)The Manager shall apply all the monies received by him in accordance with the provisions contained in sub-section (7) of section 13 of the [Act] [ Substituted by S.O. 103(E), dated 2.2.2007, for " Ordinance" (w.e.f. 2.2.2007).].
