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[Cites 0, Cited by 0] [Section 104(11)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(11)(g) in Haryana Co-operative Societies Rules, 1989

(g)A sum of money equal to 15 per cent of the price of immovable property shall be deposited by the purchaser in the hards of the sale officer at the time of the purchase and in default of such deposit, the property shall fourthwith be resold: