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[Cites 0, Cited by 0] [Section 107(13)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(13)(ii) in The Tripura Co-operative Societies Rules, 1976

(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 or shall repay to the purchaser, the purchase money so far as it has been deposited, together with the 5 per cent deposit by he applicant: