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[Cites 0, Cited by 0] [Section 156] [Entire Act]

NCT Delhi - Subsection

Section 156(6) in The Delhi Co-operative Societies Rules, 2007

(6)The appellate or revision authority may call upon the appellant or the applicant for revision, as the case may be, to rectify the defects, if any, or to furnish such additional information as may be necessary, within a period of fifteen days of the receipt of the notice to do so.