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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(8)(a) in Chit Funds (Rajasthan) Rules, 1989

(a)Where the property is in the possession of the defaulter himself or has been taken possession of on behalf of the Court or the Collector or the Registrar, it shall be delivered to the judgment creditor;