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

NCT Delhi - Subsection

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

(e)when any rule or any bye-laws of a co-operative society requires the determination of one half, one third or other fraction of a number and that number is not evenly divisible by two, three or such other figures as may be required, the number next below, which is evenly divisible by two, three or such other figure shall be taken for the original number.