152. Deposit of sale price [Sections 172 and 189(2)].
(1)The highest bidder at such sale shall be asked to deposit the entire sale price in one lump sum in accordance with section 189(2).(2)If the sale price is not deposited, the movable shall be re-sold forthwith.(3)After the deposit of the sale-price by the highest bidder, the sale shall become absolute, and the purchaser shall be entitled to the custody of the goods sold.Attachment of Bank Account
