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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(2)(d) in The Delhi Co-operative Societies Rules, 2007

(d)with reference to a person who is unable to sign his name, the word "signature" shall include his "Thumb-impression" or other mark duly attested to signify his signature; and