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[Cites 0, Cited by 2] [Section 77] [Entire Act]

NCT Delhi - Subsection

Section 77(2) in The Delhi Co-Operative Societies Act, 2003

(2)If any draw of lot is held in violation of the above provisions it shall be void and any financial loss on account of this shall be recovered as arrears of land revenue from persons who were responsible for it and such persons shall be debarred from holding any office in the co-operative housing society in future.