Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1)(d) in The Delhi Co-operative Societies Rules, 2007

(d)A certificate from the financing bank to the effect that the amount of share capital raised by the promoters has been deposited in the name of the proposed cooperative society in suspense account;