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[Cites 0, Cited by 0] [Section 165] [Entire Act]

NCT Delhi - Subsection

Section 165(3) in The Delhi Co-operative Societies Rules, 2007

(3)The person who desires to obtain any information under the Act shall make request in writing accompanying prescribed fee to the Information officer, that is to say, secretary or president or treasurer, authorised by the Committee for this purpose.In case of co-operative societies where Government has shares and the Urban Cooperative Banks, the Information officer may be authorised by the committee.