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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2) in The Delhi Co-Operative Societies Act, 2003

(2)Any two or more co-operative societies may, by a resolution passed by a twothirds majority of the members present and voting at a general body meeting of each such co-operative society, amalgamate themselves and form a new cooperative society.