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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

NCT Delhi - Subsection

Section 137(2)(v) in The Delhi Co-Operative Societies Act, 2003

(v)the modalities to be complied with before supersession of the committee of a co-operative society and constitution of the new committee by the administrator before the expiry of his term;