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[Cites 0, Cited by 0] [Section 21(14)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(14)(iv) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(iv)Whenever the sale of any immovable property is not so confirmed or is set aside) the deposit or the purchase money, as the case may be, shall be returned to the purchaser.