Section 78(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)to immovable property purchased-

(i)by a society at a sale held in execution of a decree obtained by it for the recovery of any sum due to it; or

(ii)by a financing bank at a sale held in execution of a decree obtained by a society financed by it, for the recovery of any sum due to such society or at a sale by, or on behalf of, the Liquidator of such society; or

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State of Tamilnadu - Subsection

Section 78(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988