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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(f) in The Delhi Co-Operative Societies Act, 2003

(f)[ that in case of a co-operative housing society, the confirmation of availability of land to the co-operative housing society from the land allotting agency has been received by the Registrar,] [Inserted by Delhi Act 1 of 2005, section 3 ]