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[Cites 0, Cited by 0] [Section 191H] [Entire Act]

State of West Bengal - Subsection

Section 191H(2) in West Bengal Co-operative Societies Rules, 2011

(2)Every re-auction, in default of payment of the purchase money within the period allowed for such payment, shall be made after issue of a fresh proclamation and in the manner prescribed for the sale.