Section 53(13)(iii) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(13)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(13)(iii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(iii)If a person applies under sub-rule (14) to set aside the sale of immovable property, he shall not be entitled to make an application under this sub-rule.

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State of Jammu-Kashmir - Subsection

Section 53(13)(iii) in Jammu and Kashmir Co-operative Societies Rules, 2001