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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(1)(b) in The Delhi Co-Operative Societies Act, 2003

(b)if the committee of a co-operative society is reconstituted at general body meeting of the co-operative society or the committee of a co-operative society is removed by the Registrar under section 37 or if the co-operative society is ordered to be wound up under section 95, section 96 or section 97 and the outgoing members of the committee refuse to hand over charge of the records and the property of the co-operative society within fifteen days of notice by the new committee or administrator or the liquidator to those having or entitled to receive such charge;