Section 72(21)(c) in The Punjab Co-operative Societies Rules, 1963

[Cites 0, Cited by 0] [Section 72(21)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(21)(c) in The Punjab Co-operative Societies Rules, 1963

(c)Where a claim or an objection is preferred, the party against whom an order is made may institute a suit within six months from the date of the order to establish the right which he claim to the property in dispute but subject to the result of such [suit, if any, the order shall be conclusive.] [Words and sign substituted by Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (g)]]

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State of Punjab - Subsection

Section 72(21)(c) in The Punjab Co-operative Societies Rules, 1963