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[Cites 0, Cited by 0] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(7) in The Delhi Co-operative Societies Rules, 2007

(7)The Registrar or the arbitrator, as the case may be, shall have power to appoint or remove a guardian for the party to the dispute in case any party is minor or who by reasons of unsoundness of mind or mental infirmity, is incapable of protecting his interest.