Section 37(5)(i) in The Multi-State Co-Operative Societies Rules, 2002

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Union of India - Subsection

Section 37(5)(i) in The Multi-State Co-Operative Societies Rules, 2002

(i)The Sale Officer shall on the day previous to and on the day of sale cause proclamation of the time and place of the intended sale to be made by beat of drum in the village or place in which the judgment-debtor resides on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of the sale and in such other place or places as the officer may consider necessary to give due publicity to the sale. No sale shall take place until after the expiration of the period of fifteen days from the date on which the sale notice has been served or affixed in the manner prescribed in clause (a) of this sub-rule:

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Union of India - Subsection

Section 37(5)(i) in The Multi-State Co-Operative Societies Rules, 2002