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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(1)(d) in The Delhi Co-operative Societies Rules, 2007

(d)cost of inquiry and name of the co-operative society or person who shall bear the cost if an inquiry is undertaken by the Registrar, the Registrar shall order inquiry or re-inquiry only after receipt of fees from the applicant or applicants, deemed sufficient to meet the costs of the inquiry to be conducted;