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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(2)(xxxvii) in Delhi Co-operative Societies Act, 1972

(xxxvii)the terms and conditions on which the Central Government may make share-capital contribution or give assistance, financial or other, to societies and the terms and conditions on which the Central Government may guarantee the payment of the principal or interest on debentures issued by societies or loans raised by them;