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 0] [Section 45] [Entire Act] NCT Delhi - Subsection Section 45(ii) in The Delhi Co-Operative Societies Act, 2003 (ii)a declaration made under clause (i) may be varied at any time by a member with the consent of the co-operative society in favour of which such charge is created;
