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[Cites 0, Cited by 0] [Section 95(5)] [Section 95] [Entire Act]

NCT Delhi - Subsection

Section 95(5)(a) in The Delhi Co-Operative Societies Act, 2003

(a)where he is satisfied that the co-operative society has no assets or liabilities, he shall dissolve the co-operative society, delete its name from the register of co-operative societies and issue a certificate of dissolution of such co-operative society; or