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[Cites 0, Cited by 0] [Section 94(21)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(21)(i) in Rajasthan Co-operative Societies Rules, 2003

(i)any deficiency of price which may arise on a re-sale held under clause (j) of sub-rule (11) by reason of the purchaser's default, and all expenses attending such resale shall be certified by the Sale Officer to the Recovery Officer and shall, at the instance of either the applicant or the defaulter, be recoverable from the defaulting purchaser under the provision of this rule. The costs, if any, incidental to such recovery shall also be borne by the defaulting purchaser.