Section 94(23)(b) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 94(23)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(23)(b) in Rajasthan Co-operative Societies Rules, 2003

(b)Where assets are held by the Sale Officer and before the receipt of such assets, demand notices in pursuance of applications for execution of decree against the same defaulter have been received from more than one decree holder and the decree holders have not obtained satisfaction, the assets after deducting the costs of realization, shall be rateably distributed by the Sale Officer among (all) such applicants in the manner provided in section 73 of the Code of Civil Procedure, 1908.

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State of Rajasthan - Subsection

Section 94(23)(b) in Rajasthan Co-operative Societies Rules, 2003