Section 35(10)(cc) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 35(10)(cc) in The Delhi Co-Operative Societies Act, 2003

(cc)[ where the total amount of issued equity share capital held by the Government is sixty per cent or more of the total issued share capital or the Government has given loan or made advances to the co-operative society or guaranteed the repayment of principal and payment of interest on debentures or bonds issued by the co-operative society or guaranteed the payment of principal and payment of interest on loan and advances to the co-operative society in amount not less than sixty percent in the aggregate of the total amount so borrowed by the co-operative society, members of the committee including the Chairman in the following manner, namely: -- [[Substituted by Delhi Act 2 of 2012, section 3, for clause (cc) (w.e.f. 14-2012, vide Notification F. No. 47/ Policy/2011/97, dated 1st May, 2012). Earlier it was inserted by Delhi Act 1 of 2005, section 6 (w.e.f. 1-4-2005). Clause (cc), before substitution, stood as under:

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NCT Delhi - Subsection

Section 35(10)(cc) in The Delhi Co-Operative Societies Act, 2003