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[Cites 0, Cited by 1] [Section 114] [Entire Act]

NCT Delhi - Subsection

Section 114(2) in The Delhi Co-Operative Societies Act, 2003

(2)The Tribunal shall consist of a Chairman and not more than two other members possessing such qualifications as may be prescribed, and shall be appointed by the Government by notification in the official Gazette for such term as may be prescribed.