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[Cites 0, Cited by 0] [Section 104(13)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(13)(ii) in Haryana Co-operative Societies Rules, 1989

(ii)If such deposit and application are made within thirty days from the date of sale, the Recovery Officer shall pass an order setting aside the sale and shall repay to the purchaser, the purchase money so far it has been deposited together with five per cent deposited by the applicant: