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[Cites 0, Cited by 0] [Section 107(14)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(14)(iv) in The Tripura Co-operative Societies Rules, 1976

(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.