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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(2) in Haryana Co-operative Societies Rules, 1989

(2)Where the society, at whose instance the property is sold, is the purchaser and is entitled to set off the purchase money under rule 66, the sale officer may dispense with the requirement of sub-rule (1).