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[Cites 0, Cited by 0] [Section 72(14)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(14)(iv) in The Punjab Co-operative Societies Rules, 1963

(iv)Whenever the sale of any immovable property is not so confirmed or is set aside, the deposit or the purchase money as the case may be, shall be returned to the purchaser.