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

NCT Delhi - Subsection

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

(s)"Person" include an individual, competent to contract under Indian Contract Act 1872 and Government, a Co-operative Society, a Firm, a Joint Stock Company, a Self Help Group as defined by NABARD/RBI or any other body corporate constituted under any law for the time being in force;