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

State of Rajasthan - Subsection

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

(v)After the confirmation of any such sale, the Recovery Officer 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, and it shall be conclusive evidence of the fact of the purchase in all courts and tribunals, where it may be necessary to prove it and no proof of the sale or signature of the Recovery Officer shall be necessary unless the authority before whom it is produced has reason to doubt its genuineness.