Section 9(1)(d) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(d) in The Delhi Co-Operative Societies Act, 2003

(d)that in case of co-operative bank prior written permission of the Reserve Bank for registration has been received by the Registrar;[***] [The word "and" omitted by Delhi Act 1 of 2005, section 3 (w.e.f. 1-4-2005)]

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NCT Delhi - Subsection

Section 9(1)(d) in The Delhi Co-Operative Societies Act, 2003