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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(1)(j) in The Delhi Co-Operative Societies Act, 2003

(j)an officer or an employee of the co-operative society is or proved to have been in possession of any property of the co-operative society reasonably suspected to have been stolen or unlawfully obtained;