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[Cites 0, Cited by 0] [Section 104(14)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(14)(v) in Haryana Co-operative Societies Rules, 1989

(v)After the confirmation of any such sale, the said Recovery Officer shall grant a certificate of sale in such form as may be specified by the Registrar bearing his seal and signature to the purchaser, and such certificate shall state the property sold and the name of the purchaser and it shall be conclusive evidence of the fact of the purchase in all courts and tribunals, where it may be necessary to prove it and no proof of the seal or signature of the Recovery Officer shall be necessary unless the authority before whom it is produced shall have reasons to doubt its genuineness.