Section 6(6) in The Delhi Co-operative Societies Rules, 2007
(6)In case of deemed registration of a cooperative society under second provision to subsection (3) of section 9 of the Act, the Registrar shall issue registration certificate on receipt of a request along with requisite documents prescribed in rule 5 from the applicant, so that certificate under section, 10 of the Act can be issued and unless the complete documents as prescribed, are submitted the benefit of deemed provision shall not be available.
