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

State of Haryana - Subsection

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

(iii)On the expiration of thirty days from the date of sale if no application to have the sale set aside is made or if such application has been made and rejected, the said Recovery Officer shall make order confirming sale: