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[Cites 0, Cited by 0] [Section 104(14)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(14)(i) in Haryana Co-operative Societies Rules, 1989

(i)At any time within thirty days from the date of the sale of immovable property, the decree holder or any person entitled to share to a rateable distribution of the assets or whose interest are effected by the sale may apply to the Recovery Officer to set aside the sale on the ground of material irregularity or mistake or fraud in publishing or conducting it: