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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962

(iii)If a person applies under sub-rule (5) to set aside the sale of immovable property, he shall not be entitled to make an application under this sub-rule.