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State of Jammu-Kashmir - Section

Section 55 in Jammu and Kashmir Co-operative Societies Rules, 2001

55. Proceeding for the distraint and sale of property under section 99 and for the sale of mortgaged property under section 100

- The procedure prescribed under rule 53 for execution of the decree, shall, to the extent of necessity be applicable in respect of mortgage bank requiring the provision of section 99 and section 100 to be applied against a defaulter.