Section 66(6)(iii) in The M.P. Co-Operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

(iii)[ After the confirmation of any such sale, the Recovery Officer shall- [Substituted by Notification No. F-5-10-77-1-XV, dated 26-7-1978.]

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