Section 53(13)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(13)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(13)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)If such deposits on application are made within thirty days from the date of sale, the recovery officer shall pass an order setting aside the sale and shall repay to the purchaser the purchase money so far as it has been deposited together with the 5 percent deposited by the applicant:

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State of Jammu-Kashmir - Subsection

Section 53(13)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001