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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(4)(a) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000

(a)in every case of a pledge of goods, proceedings shall first be taken for the sale of goods so pledged and if the proceeds of such sale are less than the sum due, then proceedings shall be taken for recovery of the balance against the other property of such person: