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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(15) in Andhra Pradesh Chit Funds Rules, 2008

(15)When the judgement creditor to whom property is transferred under sub-rule -(5) has realized all his dues, under the order in execution of which the property was transferred, from proceeds of management of the property, the property, if unsold, shall be restored to the defaulter.