Section 56(5)(a) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 56(5)(a) in Rajasthan Co-operative Societies Rules, 2003

(a)to immovable property purchased -

(i)by a society at a sale held in execution of a decree obtained by it, for the recovery of any sum due to it; or

(ii)by a financing bank at a sale held in execution of a decree obtained by a society financed by it, for the recovery of any sum due to such society or at a sale brought by the liquidator or such society; or

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State of Rajasthan - Subsection

Section 56(5)(a) in Rajasthan Co-operative Societies Rules, 2003