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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(3)(a) in Haryana Co-operative Societies Rules, 1989

(a)to immovable property purchase.--
(i)by a co-operative society at a sale held in execution of a decree obtained by it, for the recovery of any sum due to it; or
(ii)by a financing bank at a sale held in execution of a decree obtained by a co-operative society financed by it, for the recovery of any sum due to such society or at a sale brought about by the liquidator of such society.