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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(1)(l) in The Delhi Co-Operative Societies Act, 2003

(l)if the committee fails to initiate action against the defaulter member for recovery of dues of the apex or any other financing institution after the finality of the award or after recovery of such dues, fails to pay the recovered amount to the apex or the financial institution;