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[Cites 0, Cited by 0] [Section 104(5)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(5)(d) in Haryana Co-operative Societies Rules, 1989

(d)The distress levied shall not be excessive that is to say the property distrained shall be as nearly as possible propertionate to the sum due by the defulter together with interest and all expenses incidental to the disstraint,detention and sale.