Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 92] [Entire Act] NCT Delhi - Subsection Section 92(5) in The Delhi Co-operative Societies Rules, 2007 (5)If any clarification is required, the committee shall inform such person about deficiency found in the form within fifteen days of the receipt of the application form.
