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[Cites 0, Cited by 0] [Section 104(21)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(21)(b) in Haryana Co-operative Societies Rules, 1989

(b)Where the property to which the claim or objection relates has been advertised for sale, the Sale Officer, may postpone the sale pending the investigation of the claim or objection.