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[Cites 0, Cited by 0] [Section 93(13)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(13)(ii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(ii)If such deposit and application are made within thirty days from the date of sale, the Recovery Officer shall pass an order setting aside the sale and shall repay to the purchaser, the purchase money so far as it has been deposited, together with the 5 per cent deposit by the applicant: