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[Cites 0, Cited by 0] [Section 93(20)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(20)(ii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(ii)Where the property may, on the second, sell for a high price than at the first sale, the defaulting purchaser at the first sale, shall have no claim to the difference or increase.