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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2)(b) in Delhi Co-operative Societies Act, 1972

(b)the Registrar has considered and made such modifications in the draft order as may seem to him desirable in the light of any suggestions and objections which may be received by him within such period (not being less than two months from the date on which a copy of the order aforesaid is received by the society or societies, as the case may be), as the Registrar may fix in that behalf, either from the society or from any of the societies concerned or from any member or class of members thereof or from any creditor or class of creditors thereof.