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[Cites 0, Cited by 0] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(ii) in Delhi Co-operative Societies Act, 1972

(ii)any person who has borrowed a loan from a society of which he is a member before the date of the coming into force of this Act, and who owns any land or has any interest in land as a tenant shall, as soon as possible, make a declaration in the form and to the effect referred to in clause (i);