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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(2) in Punjab Relief of Indebtedness Act, 1934

(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide.
(a)for determining the court into which the sum shall be deposited ;
(b)the procedure for keeping accounts of such deposits and the manner in which notices are to be served on creditors and payments made to them ;