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[Cites 0, Cited by 0] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(4) in The Delhi Co-operative Societies Rules, 2007

(4)The remuneration to the liquidator shall be fixed by the Registrar, that shall be paid out of funds of the concerned co-operative society or from the Settlement and Executive Expenses Fund maintained by the Registrar.