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[Cites 0, Cited by 0] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(2) in The Delhi Co-Operative Societies Act, 2003

(2)If such accounts and books are not maintained, the Registrar may direct the person who is responsible to bring the accounts and books up-to-date to make them up-to-date, and he shall be bound to comply with such direction within the period specified therein.