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

NCT Delhi - Subsection

Section 156(2) in The Delhi Co-operative Societies Rules, 2007

(2)The appeal or the application for revision, as the case may be shall in the form of a memorandum and shall be accompanied by the original or certified copy of the order against which appeal or revision is made.