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[Cites 0, Cited by 0] [Section 104(22)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(22)(ii) in Haryana Co-operative Societies Rules, 1989

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