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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(5)(l) in The Tripura Co-operative Societies Rules, 1976

(l)Where the proceeds from the sale of the property exceeds the amount due from the debtor, the excess amount after deducting the interest and the expenses of process and other charges, shall be paid to the defaulter.