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[Cites 0, Cited by 0] [Section 104(5)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(5)(k) in Haryana Co-operative Societies Rules, 1989

(k)The property shall be paid for in cash at the time of sale as soon therafter as the officer holding the sale shall appoint and the purchaser shall not be permitted to carry away any part of the property, shall until he has paid for it in full. Where the purchaser may fail in the payment jof purchase money the property shall be resold.