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[Cites 0, Cited by 0] [Section 123] [Entire Act]

NCT Delhi - Subsection

Section 123(2) in The Delhi Co-operative Societies Rules, 2007

(2)No application under sub-rule (1) shall be entertained unless the co-operative society deposits the fee for expenses of sale of the property at the rate of five per cent of the outstanding debt or demand of the co-operative society against the defaulter irrespective of the fact that such amount is recovered or not by sale of the property .