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

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

State of Chattisgarh - Subsection

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

(k)Where a decree-holder purchases the property, the purchase money and the amount due on the decree shall be set off against one another, and the Sale Officer shall enter up satisfaction of the decree in whole or in part accordingly.

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State of Chattisgarh - Subsection

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