Section 92(6) in The Delhi Co-Operative Societies Act, 2003
(6)All proposals as above, shall be approved by the general body in a meeting by a majority of not less then two-thirds [the members present in the meeting] [Substituted by Delhi Act 8 of 2006, section 10, for the words "total membership of the the co-operative housing society" (w.e.f. 13-1-2007)]
