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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(2)(iv) in Delhi Co-operative Societies Act, 1972

(iv)the matters in respect of which the society may or shall make bye-laws and for the procedure to be followed in making, altering and abrogating bye-laws and the conditions to be satisfied prior to such making, alteration or abrogation;