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[Cites 0, Cited by 0] [Section 21(13)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(13)(a) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(a)for payment to the purchaser a sum equal to 5 per cent of the purchase money, and