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[Cites 0, Cited by 0] [Section 104(4)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(4)(ii) in Haryana Co-operative Societies Rules, 1989

(ii)If there is no movable property, or if the sale proceeds of the moveable property or properties attached and sold are insufficient to meet in full the demand of the decree holder, the immovable property charged or mortgaged to the decree-holder or other immovable property belonging to the defaulter may be proceeded against.