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[Cites 0, Cited by 0] [Section 103] [Entire Act]

NCT Delhi - Subsection

Section 103(6) in The Delhi Co-Operative Societies Act, 2003

(6)An order passed under sub-section (1) shall be communicated by registered post to the president of the co-operative society and to the financing bank or federal co-operative society to which co-operative society if indebted, if any, of which the co-operative society was a member.