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[Cites 0, Cited by 0] [Section 129] [Entire Act]

NCT Delhi - Subsection

Section 129(5) in The Delhi Co-operative Societies Rules, 2007

(5)Without prejudice to the generality of the foregoing sub-rule, a demand notice stating therein the relief claimed by the decree-holder shall be prepared in duplicate in Form no. 32 by the Recovery Officer who shall send a copy of application filed by the decree-holder and the demand notice to the defaulter.