Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 104(13)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(13)(iii) in Haryana Co-operative Societies Rules, 1989

(iii)If a person applied 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."