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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(3) in The Delhi Co-operative Societies Rules, 2007

(3)After the change in the name is approved by the Registrar, the co-operative society shall send the original registration certificate for amendment to the Registrar, who shall return the same to the co-operative society after making the amendments therein.