Section 94(13)(ii) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 94(13)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(13)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)If such deposit and application are made within thirty days from the date of sale, the Recovery Officer shall pass an order setting aside the sale and shall repay to the purchaser, the purchase money so far as it has been deposited, together with the 5 per cent, deposited by the applicant:

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State of Rajasthan - Subsection

Section 94(13)(ii) in Rajasthan Co-operative Societies Rules, 2003