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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(2)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(i)Where a decree holder purchases the property the purchase money and the amount due on the decree shall be set off against one another to the satisfaction of the sale officer.