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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84] [Entire Act] NCT Delhi - Subsection Section 84(11) in The Delhi Co-operative Societies Rules, 2007 (11)Service of summons or notice to the secretary or Principal executive officer by whatever designation known, shall be regarded as service on that co-operative society.
