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

State of Maharashtra - Subsection

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

(ii)If the application be allowed, the Recovery shall set aside the sale and may direct a fresh one. [Expenses of the such set aside sale shall be borne by the society.] [Added 'may direct a fresh one.' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]