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[Cites 0, Cited by 0] [Section 156] [Entire Act]

NCT Delhi - Subsection

Section 156(9) in The Delhi Co-operative Societies Rules, 2007

(9)The appellate or revision authority, shall, on the basis of the enquiry conducted and with reference to the records examined, pass such order on the appeal or on the application for revision, as the case may be, as may seem just and reasonable.