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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(6) in Delhi Co-operative Societies Act, 1972

(6)A resolution passed by a co-operative society under this section shall not take effect until, either-
(a)the assent thereto of all the members and creditors has been obtained; or
(b)all claims of members and creditors who exercise the option referred to in sub-section (4) within the period specified therein have been met in full.