Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] NCT Delhi - Subsection Section 78(3) in The Delhi Co-Operative Societies Act, 2003 (3)There shall not be more than one nomination subsisting at any time: Provided that joint and more than one nomination within the blood relation shall be permissible.
