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[Cites 0, Cited by 0] [Section 52(13)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(13)(ii) in Andhra Pradesh Co-Operative Societies Rules, 1964

(ii)If such application together with the deposit is made within thirty days from the date of sale, the Registrar shall pass an order setting aside the sale and shall repay to the purchase money as far as it has been deposited, together with the five per cent deposited, by the applicant ;