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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(l) in Tamil Nadu Co-operative Societies Rules, 1988

(l)The remainder of the purchase money and the amount required for the general stamp for the certificate under sub-rule (3) of rule 129 shall be paid within fifteen days from the date of sale: