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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(e) in The Delhi Co-operative Societies Rules, 2007

(e)"Defaulter" means any co-operative society, member or other person committing default in payment of loan installment, land money, construction money or annual subscription payable as provided in the bye-laws of co-operative society for which due notice for payment has been served on the member/cooperative society or an award has been passed for recovery of such sum;