Section 53(14)(iii) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(14)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(14)(iii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(iii)On the expiry of thirty days, from the date of sale if no application has been made to set aside the sale or if such application has been made and rejected, the said recovery officer shall make an order confirming the sale:

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State of Jammu-Kashmir - Subsection

Section 53(14)(iii) in Jammu and Kashmir Co-operative Societies Rules, 2001