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State of Odisha - Section

Section 126 in The Orissa Co-operative Societies Rules, 1965

126. Time for payment of the balance of the purchase money.

- The remainder of the purchase money and the amount required for the general stamp for certificate under para 5 of the Schedule of the Act shall be paid within 15 (fifteen) days from the date of sale :Provided that the time for payment of the cost of the stamp may, for good and sufficient reason, be excluded at the discretion of the Principal Officer upto thirty days from the date of sale :Provided further that in calculating the amounts to be paid under the rule, the purchaser shall have the advantage of any set off to which he may be entitled under Rule 129.