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[Cites 0, Cited by 0] [Section 80(11)] [Section 80] [Entire Act]

NCT Delhi - Subsection

Section 80(11)(c) in The Delhi Co-operative Societies Rules, 2007

(c)In case, short-comings or irregularities have been pointed out by the authorized officer, the same shall be brought to the notice of the Registrar. The fact of acceptance or non-acceptance of the audit report may be communicated to the co-operative society by the of Registrar, at the cost of the society.