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[Cites 0, Cited by 0] [Section 107(14)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(14)(v) in The Maharashtra Cooperative Societies Rules, 1961

(v)After the confirmation of any such sale, the [District Deputy Registrar] [Substituted 'Recovery Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall grant a certificate of sale bearing his seal and signature to the purchaser, and such certificate shall state the property sold and the name of the purchaser.