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[Cites 0, Cited by 1] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(8) in The Delhi Co-Operative Societies Act, 2003

(8)On the committee of a co-operative society or class of co-operative societies where the Government has subscribed to the share capital seats shall be reserved for scheduled castes, other backward classes and women as may be prescribed and two seats for women in all types of co-operative societies.