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[Cites 0, Cited by 0] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(3) in The Delhi Co-operative Societies Rules, 2007

(3)If the Registrar is not satisfied with the facts and claims made in the application, and it appears to him that there exists a dispute which is subject matter of section 70 and 71 of the Act, the Registrar shall communicate the rejection of application in writing giving reasons for such a rejection within thirty days of the receipt of application.