Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 116] [Entire Act] NCT Delhi - Subsection Section 116(2) in The Delhi Co-Operative Societies Act, 2003 (2)No order prejudicial to any person shall be passed under sub-section (1) unless such person has been given an opportunity of making his representation.
