Section 93(14)(iii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

[Cites 0, Cited by 0] [Section 93(14)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(14)(iii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(iii)On the expiration of thirty days from the date of sale, if no application to have the sale set aside is made or if such application has been made and rejected, the Recovery Officer shall make an order confirming the sale:

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State of Arunachal Pradesh - Subsection

Section 93(14)(iii) in The Arunachal Pradesh Co-operative Societies Rules, 1984