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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2)(d) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(d)the Registrar, in case where the amount claimed by the State Bank is disputed, has certified that the amount claimed or lesser amount is due from the mortgagor.