Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(5) in The Delhi Co-operative Societies Rules, 2007

(5)The Registrar or the person authorised by him shall thereafter record the evidence led by the co-operative society or the liquidator or the person or persons concerned and take on record the documents produced by them, and shall thereafter fix a date for hearing arguments of the parties.