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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(1)(iii) in The Delhi Co-operative Societies Rules, 2007

(iii)his application is approved by the committee of the co-operative society in pursuance of the powers conferred on it in that behalf and subject to such resolution as the general body meeting, may, in pursuance of the powers conferred on it in that behalf from time to time, pass, and in the case of nominal, associate, or sympathizer member by an officer of the society authorized in that behalf by the committee;