Legal Document View

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
[Cites 0, Cited by 0] [Section 72(11)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(11)(g) in The Punjab Co-operative Societies Rules, 1963

(g)A sum of money equal to 15 per cent of the price of the immovable property shall be deposited by the purchase in the hands of the Sale Officer at the time of the purchase, and in default of such deposit, the property shall forthwith be re-sold: