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[Cites 0, Cited by 0] [Section 104(21)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(21)(c) in Haryana Co-operative Societies Rules, 1989

(c)Where a claim or an objection is preferred, the party against whom an order is made may institute a suit within six months from the date of order to establish the right which he claims to the property in dispute, but subject to the result of such suit if any, the order shall be conclusive.