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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2)(e) in The Delhi Co-operative Societies Rules, 2007

(e)The agreement entered into with the architect and the contractor, shall provide a stipulation for settlement of disputes arising out of execution of contracts under sub-rule( 5) of section 70 of the Act. The contract deeds shall be registered under the Registration Act, 1908.