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[Cites 0, Cited by 0] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(5) in The Delhi Co-operative Societies Rules, 2007

(5)While fixing charges on account of services rendered by the auditors which are payable to them, the Government shall beside other things' have regards to the turnover or sale or working capital of the co-operative society.