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[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2)(d) in The Bengal Money-Lenders Act, 1940

(d)shall order the judgment-debtor to pay to the decree-holder, in such number of instalments as it may think fit, the whole amount of the new decree passed under clause (a)[and upon such payment of all the instalments the sale shall be deemed to have been set aside] [Words Inserted by W.B. Act 21 of 1965.], and