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State of Haryana - Section

Section 66 in Haryana Co-operative Societies Rules, 1989

66. Set off where society is purchaser.

- Section 76(1). - Where the society at whose instance the mortgaged property is sold, purchases it, the purchase money and the amount due shall be set off against one another, and the sale officer shall ensure satisfaction of payment of the mortgaged money in whole or in part accordingly.