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[Cites 0, Cited by 1] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(3) in The Delhi Co-Operative Societies Act, 2003

(3)The Registrar may of his own motion, if satisfied that any member has incurred any of the disqualification under sub-section (1) declare through an order in writing that such member is disqualified to be a member :Provided that no such order shall be passed without affording opportunity of being heard to such member as prescribed.