Section 96(6)(b) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 96(6)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(6)(b) in The Delhi Co-Operative Societies Act, 2003

(b)the general body meeting fails to pass a resolution to the effect that -

(i)the co-operative society is to carry on business;

(ii)the committee shall present, within sixty days from the date of special general body meeting to the general body the annual returns to be filed with, and the information to be furnished to, the Registrar; and

(iii)the co-operative society shall file the returns with, and furnish the information to, the Registrar within ninety days from the date of special general body meeting; or

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NCT Delhi - Subsection

Section 96(6)(b) in The Delhi Co-Operative Societies Act, 2003