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[Cites 0, Cited by 0] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(iii) in The Delhi Co-Operative Societies Act, 2003

(iii)no member shall alienate the whole or any part of the land or interest therein specified in the declaration made under clause (i) until the whole amount borrowed by the member together with interest thereon is paid in full: