Section 164(2)(d) in The Manipur Co-operative Societies Act, 1976

[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Manipur - Subsection

Section 164(2)(d) in The Manipur Co-operative Societies Act, 1976

(d)the procedure for a re-sale if an attempted sale is abandoned or the purchase money is not deposited within the prescribed time and the penalty to be levied against the purchaser who fails so to deposit the purchase money,

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State of Manipur - Subsection

Section 164(2)(d) in The Manipur Co-operative Societies Act, 1976