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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(3) in The Orissa Co-operative Societies Rules, 1965

(3)Where the property may, on the second sale, sell for a higher price than at the first sale, the defaulting purchaser at the first sale shall have no claim to the difference or increase.