Section 38(1)(c) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 38(1)(c) in The Delhi Co-Operative Societies Act, 2003

(c)the newly elected committee or administrator or the liquidator, as the case may be, on expiry of fifteen days notice shall apply to the Registrar, who on application by the newly elected committee, administrator, the liquidator or suo-motu, if satisfied, may approach the Divisional Commissioner to authorise the Subdivisional Magistrate in whose jurisdiction the registered office of the society is located, in the prescribed form setting forth the reasons therefor, to enter, search or break open any premises where such records and properties of the society are kept and seize any such records and properties of the society and to cause delivery to the new committee, administrator or the liquidator of the records and properties of the society.

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NCT Delhi - Subsection

Section 38(1)(c) in The Delhi Co-Operative Societies Act, 2003