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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2)(d) in Rajasthan Co-operative Societies Act, 2001

(d)the procedure for resale if an attempted sale is abandoned or the purchase money is not deposited within the prescribed time and the penalty to be levied against the purchaser who fails so to deposit the purchase money;