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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(6) in The General Rules (Civil), 1957

(6)[ A commission for conducting sale of property which is subject to speedy and natural decay and which is in the custody of the court pending the determination of the suit shall ordinarily be issued to a Civil Court Amin, and only in exceptional circumstances it shall be issued to an Advocate Commissioner.