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[Cites 0, Cited by 0] [Section 31(9)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(9)(a) in Delhi Co-operative Societies Act, 1972

(a)where the Central Government has subscribed to the share capital of a co-operative society, the Central Government or any person authorised by it in this behalf shall have the right to nominate on the committee such number of persons not exceeding three or one-third of the total number of members thereof, whichever is less, as the Central Government may determine;