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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2) in The Punjab Relief of Indebtedness Act, 1934

(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide -
(a)for determining the court into which the sum shall be deposited;
(b)the procedure for keeping accounts of such deposits and the manner in which notices are to be served on creditors and payments made to them.