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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 129(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)The Sale Officer shall not dispose of such residue until thirty days have lapsed from the communication of his decision, to all the persons concerned or if a suit has been instituted within the said period of thirty days by any such person until the suit is decided by the Court.