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[Cites 0, Cited by 0] [Section 106(5)] [Section 106] [Entire Act]

NCT Delhi - Subsection

Section 106(5)(c) in The Delhi Co-operative Societies Rules, 2007

(c)Any complaint of a member or occupant in respect of items given in clause 4 shall be considered by the committee within a period of fifteen days and shall take suitable action as deem fit by it.