Section 17(2)(b) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 17(2)(b) in The Delhi Co-Operative Societies Act, 2003

(b)the Registrar has considered and made such modifications in the draft order as may seem to him desirable in the light of any suggestions and objections which may be received by him within such period (not being less than sixty days from the date on which a copy of the order aforesaid is received by the co-operative society or co-operative societies, as the case may be), as the Registrar may fix in that behalf, either from the co-operative society or from any of the co-operative societies concerned or from any member or class of members thereof or from any creditor or class of creditors thereof.

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NCT Delhi - Subsection

Section 17(2)(b) in The Delhi Co-Operative Societies Act, 2003