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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2) in The Delhi Co-Operative Societies Act, 2003

(2)If any question as to whether a member has incurred any of the disqualifications mentioned in sub-section (1), it shall be referred to the Registrar for his decision, whose decision shall be final and binding.