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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(6) in The Delhi Co-operative Societies Rules, 2007

(6)Any other condition which the Government may notify in this behalf:Provided that in case of a co-operative bank, the enrolment of firms, companies or a body corporate shall not exceed five percent of the total number of members.