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[Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(8)(a) in The Chit Funds (Madhya Pradesh) Rules, 1984

(a)Where the property is in the possession of the defaulter himself or has been taken possession of on behalf of the Court or the Collector or the Registrar, it shall be delivered to the judgement creditor.