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[Cites 0, Cited by 0] [Section 100] [Entire Act]

NCT Delhi - Subsection

Section 100(h) in The Delhi Co-Operative Societies Act, 2003

(h)where at any time he determines that the co-operative society is unable to pay or adequately provide for the discharge of its obligations, apply to the Registrar or general body, as the case may be, for directions; and