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[Cites 0, Cited by 0] [Section 21(14)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(14)(ii) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(ii)If the application be allowed, the Recovery Officer, shall set aside the sale and may direct a fresh one.