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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

NCT Delhi - Subsection

Section 122(1)(e) in The Delhi Co-Operative Societies Act, 2003

(e)who executes any documents or enters into an agreement for sale or purchase of the land, plots, flats, etc., in contravention of the provisions of the registered bye-laws of the co-operative society, has done so for his personal benefit and in order to cause loss to the members of the co-operative society.