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

[Cites 0, Cited by 0] [Section 35(10)] [Section 35] [Entire Act]

NCT Delhi - Subsection

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

(c)[ where the total amount of issued equity share capital held by the Government is fifty one per cent but less than sixty per cent of the total issued share capital, three members of the committee: [[Substituted bylhi Act 1 of 2005, section 6, for clause (c) (w.e.f. 1-4-2005). Clause (c), before substitution, stood as under:

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NCT Delhi - Subsection

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