Section 45(2)(e) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(2)(e) in Jammu and Kashmir Co-operative Societies Rules, 2001

(e)A sum of money equal to 25 percent of the price of the immovable property shall be deposited by the purchaser in the hands of the sale officer at the time of the acceptance of bid and in default of such deposit the property shall forthwith be resold:

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State of Jammu-Kashmir - Subsection

Section 45(2)(e) in Jammu and Kashmir Co-operative Societies Rules, 2001