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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(j) in The Delhi Co-operative Societies Rules, 2007

(j)In the case of a co-operative society, if the working capital exceeds twenty thousand rupees, a general ledger showing receipts and disbursements and the outstanding under various heads from day to day;