Section 96(1)(a) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(1)(a) in The Delhi Co-Operative Societies Act, 2003

(a)[ has not commenced business within in one hundred eighty days from the date of its registration or the number of members has been reduced to less than fifteen; [[Substituted by Delhi Act 8 of 2006, section 11, for clauses (a) and (b) w (b), before substitutions, stood as under:

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NCT Delhi - Subsection

Section 96(1)(a) in The Delhi Co-Operative Societies Act, 2003