Section 94(14)(iii) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 94(14)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(14)(iii) in Rajasthan Co-operative Societies Rules, 2003

(iii)On the expiration of thirty days from the date of sale if no application to have the sale set aside is made or if such application has been made and rejected, the Recovery Officer shall make an order confirming the sale:

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State of Rajasthan - Subsection

Section 94(14)(iii) in Rajasthan Co-operative Societies Rules, 2003