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[Cites 0, Cited by 0] [Section 107(19)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(19)(i) in The Tripura Co-operative Societies Rules, 1976

(i)Any deficiency of price which may arise on a re-sale held under Clause (j) of sub-rule (11) by reason of the purchaser's defaulter and all expenses attending such re-sale shall be certified by the Sale Officer to the Recovery Officer, and shall, at the instance of either the applicant or the defaulter, be recoverable from the defaulting purchaser under the provisions of this rule. The costs, if any, incidental to such recovery shall also be borne by the defaulting purchaser.