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[Cites 0, Cited by 0] [Section 107] [Entire Act]

NCT Delhi - Subsection

Section 107(3) in The Delhi Co-operative Societies Rules, 2007

(3)On receipt of the approval of the lessor to the proposal of a co-operative house building society under sub-rule (2) above, and after resuming unallotted plots of land therein by the lessor, the Registrar shall initiate start proceedings for winding up of such a cooperative house building society.