Section 2(1)(j) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 2(1)(j) in The Delhi Co-operative Societies Rules, 2007

(j)"Government dues" include:-

(i)Audit fee leviable for audit under section 60;

(ii)Cost of inspection and enquiry leviable under section 64;

(iii)Loans, share capital, subsidy and grant-in-aid refundable under the terms of any agreement executed between the co-operative society and the President of India;

(iv)Arbitration fee etc;

(v)Any amount spent or to be spent by the government on conducting elections of a committee, process fee and diet charges for civil arrest, imprisonment and civil confinement of the defaulters and contribution;

(vi)Any other demand raised or dues payable to the Government;

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NCT Delhi - Subsection

Section 2(1)(j) in The Delhi Co-operative Societies Rules, 2007