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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(4)(b) in The Delhi Co-Operative Societies Act, 2003

(b)The period of limitation in the case of any other dispute except those mentioned in the foregoing clause which are required to be referred to the Registrar shall be regulated by the provisions of the Limitation Act, 1963 (36 of 1963), as if the dispute was a suit and the Registrar a civil court.