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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2)(j) in The Chhattisgarh Co-operative Societies Rules, 1962

(j)Every resale of immovable property in default of payment of the amount mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation in the manner and for the period hereinbefore prescribed for the sale.