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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(9) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001

(9)The price of the property sold under sub-rule (8) shall be paid in cash at the time of sale or as soon thereafter as distrainer may appoint and the purchaser shall not be permitted to carry away any part of the property until he has paid the price in full.