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[Cites 0, Cited by 0] [Section 21(20)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(20)(b) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(b)Where the property to which the claim or objection relates has been advertised for sale, the Sale Officer may postpone the sale pending the investigation of the claim or objection.