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[Cites 0, Cited by 0] [Section 125] [Entire Act]

NCT Delhi - Subsection

Section 125(2) in The Delhi Co-operative Societies Rules, 2007

(2)The Recovery Officer shall keep separate personal ledger account of each decree-holder and records all the relevant details of recoveries made, with names of defaulters from whom made, payments made to decree-holder from time to time and expenses recovered shall be entered. The Recovery officer in token of its correctness shall attest individual entries in these ledgers.