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[Cites 0, Cited by 0] [Section 37(11)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(11)(i) in The Multi-State Co-Operative Societies Rules, 2002

(i)In default of payment within the period mentioned in clause (h) the deposit may, if the recovery officer thinks fit, after defraying the expenses of sale, be forfeited to the Central Government and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may subsequently be sold.