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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(4)(c) in The Delhi Co-Operative Societies Act, 2003

(c)Notwithstanding anything contained in clauses (a) and (b), the Registrar may admit a dispute after the expiry of the period of limitation, if the applicant satisfies the Registrar that he had sufficient cause for not referring the dispute within such period and the dispute so admitted shall be a dispute which shall not be barred on the ground that the period of limitation has expired.