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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(2)(xix) in Delhi Co-operative Societies Act, 1972

(xix)the procedure to be followed in proceedings before the Registrar, arbitrator or other persons deciding disputes including the appointment of a guardian for a party to the dispute who is a minor or who, by reason of unsoundness of mind or mental infirmity, is incapable of protecting his interests, and the levy of the expenses relating to such proceeding;