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[Cites 0, Cited by 0] [Section 80(6)] [Section 80] [Entire Act]

NCT Delhi - Subsection

Section 80(6)(b) in The Delhi Co-operative Societies Rules, 2007

(b)In case any of the matter referred to in sub-clauses (i), (ii), (iii) or (iv) of clause (a) of sub rule (b) is answered in the negative or in the affirmative with any remarks, the report shall state the reason for such answer with facts and figures;