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SC: Auctioneer Can’t Refuse Sale Certificate if No Default on Part of Auction Purchaser - (17 Oct 2024)

BANKING

Supreme Court while dealing with the issue of cancellation of an auction purchase, has held that issuance of sale certificate cannot be refused by auctioneer if there is no default in depositing the balance auction amount by the auction purchaser.

Tags : SUPREME COURT   AUCTION PURCHASE   SALE CERTIFICATE  

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