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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(9) in The Delhi Co-operative Societies Rules, 2007

(9)In case of deemed registration of the amendment, the Registrar shall issue amended bye laws on receipt of the written request for the same from such applicant alongwith requisite documents specified in sub-rule(4) within a period of thirty days from the date of receipt of documents.