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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(1)(v) in The Delhi Co-operative Societies Rules, 2007

(v)in case of company or body corporate, co-operative society or a society registered under the Societies Registration Act, 1860, a public trust registered under any law for the time being in force relating to registration of public trust or a local authority, the application for membership is accompanied by a resolution authorizing it to apply for such membership;