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[Cites 0, Cited by 0] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3) in The Delhi Co-Operative Societies Act, 2003

(3)A certificate issued by the Registrar under sub-section (1) or sub-section (2) shall be final and conclusive proof of the arrears stated to be due therein and the certificate shall be executed in the manner specified in section 111.