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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(2)(a) in The Delhi Co-operative Societies Rules, 2007

(a)Co-operative society classified 'A' during the last audit Seven times the paid-up share capital plus accumulated reserves and undistributed profits minus the total of losses and loans falling overdue payable to Financing Bank and other agencies;