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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

NCT Delhi - Subsection

Section 164(2)(b) in The Delhi Co-operative Societies Rules, 2007

(b)Maintenance of "Settlement and Execution Expenses Fee Fund" in which all receipts relating to the fees leviable under the rules for settlement of disputes and execution of decrees, and payment from the Fund shall be recorded;