Section 96(2)(i) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(2)(i) in The Delhi Co-Operative Societies Act, 2003

(i)does not, within thirty days of the date of sending a letter under sub-section (1), receive a reply to the letter, he shall, within fifteen days after the expiry of said thirty days, send to the co-operative society a letter stating that -

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NCT Delhi - Subsection

Section 96(2)(i) in The Delhi Co-Operative Societies Act, 2003