Section 17(2) in The Delhi Co-operative Societies Rules, 2007
(2)On receipt of the application referred to in sub-rule (1) of this rule, the Registrar may invite objections from members and shareholders or creditors or from any other person who in the opinion of the Registrar is interested in the affairs of the cooperative society and may call for such further information or particulars from the cooperative society as he may deem necessary.
