Section 37(3)(a) in The Punjab Co-operative Societies Rules, 1963

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(3)(a) in The Punjab Co-operative Societies Rules, 1963

(a)to immovable property purchased-

(i)by a Co-operative Society at a sale held in execution of a decree obtained by it, for the recovery of any sum due to it; or

(ii)by a financing bank at a sale held in execution of a decree obtained by a Co-operative Society financed by it, for the recovery of any sum due to such Co-operative Society or at a sale brought about by the liquidator of such Co-operative Society; or

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State of Punjab - Subsection

Section 37(3)(a) in The Punjab Co-operative Societies Rules, 1963