Section 141(13)(iii) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 141(13)] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(13)(iii) in The Orissa Co-operative Societies Rules, 1965

(iii)Where the property on the second sale, fetches a higher price than at the first sale, the defaulting purchaser at the first sale shall have no claim to the difference or increase.

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State of Odisha - Subsection

Section 141(13)(iii) in The Orissa Co-operative Societies Rules, 1965