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[Cites 0, Cited by 0] [Section 191G] [Entire Act]

State of West Bengal - Subsection

Section 191G(4) in West Bengal Co-operative Societies Rules, 2011

(4)All moneys received by the sale officer on the sale of mortgaged property shall, as soon as possible but not later than three days after such receipt, be deposited in the concerned bank or society as the case may be.