Section 31(2)(a) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Chattisgarh - Subsection

Section 31(2)(a) in The Chhattisgarh Co-operative Societies Rules, 1962

(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 about by the liquidator of such society; or

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State of Chattisgarh - Subsection

Section 31(2)(a) in The Chhattisgarh Co-operative Societies Rules, 1962