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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(3) in The Delhi Co-operative Societies Rules, 2007

(3)On receipt of the statements referred to in sub-rule (2), the Registrar or the person authorised by him, if, satisfied that there are reasonable grounds for holding the person liable, shall frame charges.