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State of Haryana - Section

Section 68 in Haryana Co-operative Societies Rules, 1989

68. Report of sale.

- Section 76(1). - The sale officer shall on the conclusion of the sale make a report to the society at whose instance the property was brought to the sale regarding the results of the sale. [A copy of the said report shall also be forwarded to the Registrar for necessary action.] [Words inserted by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.]