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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

NCT Delhi - Subsection

Section 122(1)(b) in The Delhi Co-Operative Societies Act, 2003

(b)who is responsible for the custody of books and properties or who is in actual possession thereof, fails to produce the same on requisition by the Registrar or any person authorised by him, has wilfully withheld the same;