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[Cites 0, Cited by 0] [Section 37(11)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(11)(j) in The Multi-State Co-Operative Societies Rules, 2002

(j)Every resale of immovable property in default of payment of the amount mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation in the manner and for the period herein before prescribed for the sale.