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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Uttar Pradesh - Subsection

Section 342(2) in The U.P. Co-operative Societies Rules, 1968

(2)If such deposit and application are made within thirty days from the date of the sale, the Recovery Officer shall pass an order setting aside the sale and shall repay to the purchaser, the purchase money so far as it has been deposited together with the amount of five per cent deposited by the applicant:Provided that, if more persons than one have made deposit and application under this sub-rule, the application of the first depositor to the Recovery Officer shall be accepted