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[Cites 0, Cited by 0] [Section 31(9)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(9)(b) in Delhi Co-operative Societies Act, 1972

(b)where the Industrial Finance Corporation, the State Finance Corporation or any other financing institution notified in this behalf by the Central Government has provided finance to a co-operative society, the Industrial Finance Corporation, State Finance Corporation or other financing institution, as the case may be, shall have the right to nominate one person on the committee.