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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(5)(f) in Jammu and Kashmir Co-operative Societies Rules, 2001

(f)The sale officer shall not work the bullocks or cattle or make use of the goods or effect distrained, and he shall provide the necessary food for the cattle or livestock, the expenses incurred thereon shall be defrayed by the owner upon his redeeming the property or from proceeds of the sale in the event of its being sold.