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[Cites 0, Cited by 0] [Section 107(14)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(14)(v) in The Tripura Co-operative Societies Rules, 1976

(v)After the confirmation of any such sale, the Recovery Officer shall grant a certificate of sale bearing his seal and signature to the purchaser, and such certificate shall state the property sold and the name of the purchaser.