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State of Punjab - Section

Section 10 in The Punjab Official Trustees Rules, 1966

10. Time of payment.

[Section 30(2)(c)]. - Subject to any special arrangement made under rule 7, all fees payable under section 17 shall be paid by or debited to the trusts on taking possession or on realisation of the property, as the case may be, and no further fees shall be charged on distribution.