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 96(2)] [Section 96] [Entire Act] NCT Delhi - Subsection Section 96(2)(iii) in The Delhi Co-Operative Societies Act, 2003 (iii)does not, within thirty days from the date he sent a letter under sub-section