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[Cites 0, Cited by 0] [Section 94(14)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(14)(iv) in Rajasthan Co-operative Societies Rules, 2003

(iv)Whenever the sale of any immovable property is not so confirmed or is set aside, the deposit or the purchase money, as the case may be, shall be returned to the purchaser.