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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(2) in The Delhi Co-operative Societies Rules, 2007

(2)Where a person is allotted a share by a co-operative society, the payment required to be made, therefore, shall not exceed the face value of the share notwithstanding anything contained in the bye-laws of the cooperative society.