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[Cites 0, Cited by 6] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(6) in The Delhi Co-Operative Societies Act, 2003

(6)On failure to get the audit of the co-operative society conducted in time, the Registrar shall get the audit conducted and fee paid shall be a charge against the delinquent officers of the committee and shall be recoverable from them as an arrears of land revenue as provided in section 111.