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[Cites 0, Cited by 0] [Section 191O] [Entire Act]

State of West Bengal - Subsection

Section 191O(3) in West Bengal Co-operative Societies Rules, 2011

(3)A purchaser of any mortgaged property shall furnish a notice to the Registrar in Form XXXVIII for service on the collector of the district concerned and the Registrar shall cause the notice serviced by Registered Post with Acknowledgement due at the cost of the purchaser.