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[Cites 0, Cited by 0] [Section 72(13)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(13)(ii) in The Punjab Co-operative Societies Rules, 1963

(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] [Words omitted by Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (d)(ii)]] the purchase money so [(Section 15 (d)(ii)] [Words substituted by Punjab Government Gazette Notification dated 18.2.86] far deposited together with the five per cent deposited by the applicant.