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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(5)(j) in The Maharashtra Cooperative Societies Rules, 1961

(j)At the appointed time, the property shall be put in one or more lots, as the [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] may consider advisable, and shall be disposed of to the highest bidder: