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[Cites 0, Cited by 0] [Section 107(14)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(14)(iii) in The Maharashtra Cooperative Societies Rules, 1961

(iii)On the expiration of thirty days from the date of sale, if no application to have the sale set aside is made or if such application has been made and rejected, the [District Deputy Registrar] [Substituted 'Recovery Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall make an order confirming the sale ;