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[Cites 0, Cited by 0] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(1) in The Delhi Co-operative Societies Rules, 2007

(1)In case a liquidator is appointed under sub-section (1) or sub-section (2) of section 99 of the Act, the Registrar may limit or restrict the powers of the liquidator subject to the provisions of section 101 of the Act.