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 141(13)] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(13)(i) in The Orissa Co-operative Societies Rules, 1965

(i)Any deficiency of the price which may happen on the re-sale held under Sub-rule (7) or (10) by reason of purchaser's default and all expenses attending such re-sale shall be certified by the Sale Officer to the Principal Officer and shall, at the instance of either the Bank or the debtor, be recoverable from the defaulting purchaser under the provision of Section 103.