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[Cites 0, Cited by 0] [Section 94(5)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(5)(k) in Rajasthan Co-operative Societies Rules, 2003

(k)The property sold shall be paid for in cash at the time of sale, or as soon thereafter as the Sale Officer holding the sate shall appoint, and the purchaser shall not be permitted to carry away any part of the property until he has paid for it in full. Where the purchaser fails in the payment of purchase money, the property shall be re-sold.