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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

NCT Delhi - Subsection

Section 137(2)(s) in The Delhi Co-Operative Societies Act, 2003

(s)prescribing reservation of seats for schedule castes, other backward classes and woman on the committee, where share capital is subscribed by the government and reservation of two seats for woman in all types of co-operative societies;