Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108] [Entire Act] NCT Delhi - Subsection Section 108(3) in The Delhi Co-operative Societies Rules, 2007 (3)The liquidator shall be described as liquidator of particular co-operative society in respect of which he acts and not by his individual name.
