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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(e) in The Delhi Co-operative Societies Rules, 2007

(e)he during a period of one year preceding the date of filing of nomination papers, has been carrying on, through agencies other than the co-operative society of which-he is member, same business as being carried out by such co-operative Society;