Section 37(1)(b) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 2] [Section 37(1)] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(1)(b) in The Delhi Co-Operative Societies Act, 2003

(b)if in the opinion of the Registrar, the election of committee is not feasible under the prevailing circumstances, the Registrar shall pass an order in writing to remove the committee and appoint one or more administrators to manage the affairs of the co-operative society for a period not exceeding one hundred and eighty days to be specified in the order, which period may, at the discretion of the Registrar be extended from time to time, [however, that the aggregate period does not exceed three hundred and sixty five days] [Substituted by Delhi Act 1 of 2005, section 7, for "however, that the aggregate period does not exceed five hundred and fifty days"]:

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NCT Delhi - Subsection

Section 37(1)(b) in The Delhi Co-Operative Societies Act, 2003