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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(6)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

(ii)Whenever the sale of any immovable property is not so confirmed or is set aside, the deposit or the purchase money, as the case may be, shall be returned to the purchaser.