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[Cites 0, Cited by 0] [Section 156] [Entire Act]

NCT Delhi - Subsection

Section 156(1) in The Delhi Co-operative Societies Rules, 2007

(1)An appeal under sub-section (2) of section 112 or an application for revision under section 116 shall be either presented in person or sent by registered post to the appellate or the revision authority, as the case may be.