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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(3) in The Delhi Co-operative Societies Rules, 2007

(3)An application accompanied by a receipt, for the amount deposited with the Registrar, for the charges for inspection or obtaining copy shall be made to the Registrar specifying the particulars of the document required. Such application shall be disposed off within fifteen days of the receipts of the application