Section 56(7) in Chit Funds (Rajasthan) Rules, 1989
(7)If the property is transferred to the judgment creditor in partial satisfaction of the amount due to him from the defaulter, the Court or the Collector or the Registrar, as the case may be shall on the production by the judgment creditor of a certificate signed by the Registrar, recover the balance due in the manner laid down in section 71.
