Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 191J(2)] [Section 191J] [Entire Act]

State of West Bengal - Subsection

Section 191J(2)(a) in West Bengal Co-operative Societies Rules, 2011

(a)if an application has been made under rule 191-1 and if the amounts specified in that rule have been deposited by the applicant, make an order setting aside the sale and requiring the bank or the society, as the case may be, to pay to the purchaser the sum deposited under clause (b) of rule 191-I and