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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(a) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(a)in every case of a pledge of goods proceedings shall first be taken for sale of the goods pledged and if the proceeds of such sale are less than the sum due then proceedings shall be taken for recovery of the balances as if it were an arrear of land revenue: