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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(a) in Jammu and Kashmir Co-operative Societies Rules, 2001

(a)to immovable property purchased:-
(i)by a Co-operative Society at a sale held in execution of a decree obtained by it, for the recovery of any sum due to it, or
(ii)by a financing bank at a sale held in execution of a decree obtained by a Co-operative Society financed by it, for the recovery of any sum due to such society or at a sale brought about by the liquidator of such society;