Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152] [Entire Act] State of Uttar Pradesh - Subsection Section 152(3) in U.P. Revenue Code Rules, 2016 (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
