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

State of West Bengal - Subsection

Section 191H(3) in West Bengal Co-operative Societies Rules, 2011

(3)When the amount forfeited together with the amount received on re-sale exceeds the total claim including interest and cost, the surplus amount shall be paid to the person whose property is sold. The deficiency, if any, will be recoverable from the debtor by further proceedings.