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[Cites 0, Cited by 0] [Section 313] [Entire Act]

State of Uttar Pradesh - Subsection

Section 313(ii) in The U.P. Co-operative Societies Rules, 1968

(ii)if there is no movable property, or if the sale proceeds of the movable property or properties attached and sold are insufficient to meet in full the claim of the decree holder, the immovable property belonging to the judgment-debtor may be proceeded against.