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[Cites 0, Cited by 0] [Section 53(22)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(22)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)Where the property is on the resale, sold for a higher price than at the first sale the defaulting purchaser at the first sale, have no claim to the difference or increase.