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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(1)(e) in The Delhi Co-operative Societies Rules, 2007

(e)To undertake jointly and severally the responsibility to bear liability on debts, risks, losses and damage caused to co-operative society within the limit of members share capital contribution as provided in the bye-laws of the co-operative society; and