Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 35] [Entire Act] NCT Delhi - Subsection Section 35(6) in The Delhi Co-Operative Societies Act, 2003 (6)No person shall be eligible to be elected as a member of the committee of a co-operative society unless he is a shareholder of that co-operative society.
