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[Cites 0, Cited by 0] [Section 94(11)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(11)(g) in Rajasthan Co-operative Societies Rules, 2003

(g)A sum of money equal to 15 percent of the price of the immovable property shall be deposited by the purchaser in the hands of the Sale Officer at the time of the purchase, and in default of such deposit the property shall forthwith be resold :