Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of Haryana - Subsection Section 72(3) in Haryana Co-operative Societies Act, 1984 (3)The value of the property distrained that be, as nearly as possible, equal to the amount due and the expenses of the distraint and the cost of the sale.
