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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 349] [Entire Act] State of Uttar Pradesh - Subsection Section 349(b) in The U.P. Co-operative Societies Rules, 1968 (b)Where the property on second sale, is sold for a higher price than the first sale, the defaulting purchaser at the first sale, snail have no claim to the difference of increase.
