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[Cites 0, Cited by 0] [Section 131] [Entire Act]

NCT Delhi - Subsection

Section 131(s) in The Delhi Co-operative Societies Rules, 2007

(s)No member of the committee, having the debt or outstanding demand for which the sale is being made, shall without the express permission of the Registrar bid either directly or indirectly for the purchase of the property which is subject to charge under section 44.