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[Cites 0, Cited by 0] [Section 125] [Entire Act]

NCT Delhi - Subsection

Section 125(5) in The Delhi Co-operative Societies Rules, 2007

(5)The Recovery Officer shall be responsible for the maintenance of true and correct accounts of the recoveries and deposits, and shall also act as the controlling officer in respect of the staff maintained and paid out of the "Settlement and execution Expenses Fund" in accordance with the regulation of the Fund.