Section 123(2)(g) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(2)(g) in Himachal Pradesh Co-Operative Societies Rules, 1971

(g)A sum of money equal to 25 per cent of the price of which the immovable property is purchased in auction shall be paid by the purchaser to the sale officer at the time of the purchase, and in default of such deposits, the property shall forthwith be resold :

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State of Himachal Pradesh - Subsection

Section 123(2)(g) in Himachal Pradesh Co-Operative Societies Rules, 1971