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[Cites 0, Cited by 4] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(1) in The Delhi Co-Operative Societies Act, 2003

(1)Every member of a co-operative housing society, whether registered before or after the commencement of this Act, to whom plots of land or dwelling units have been allotted, shall be issued certificate of allotment by the co-operative housing society under its seal and signature in such form as may be prescribed.