Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] NCT Delhi - Subsection Section 12(8) in The Delhi Co-operative Societies Rules, 2007 (8)In case, the Registrar does not communicate any decision within ninety days, the amendment in Bye-laws shall be deemed to have been registered.
