Section 88 in Delhi Co-operative Societies Act, 1972
88. Power to exempt co-operative societies from provisions of the Act.
- The Lieutenant-Governor may, by general or special order, to be published in the Delhi Gazette, exempt any co-operative society or any class of co-operative societies from any of the provisions of this Act, or may direct that such provisions shall apply to such societies or class of societies with such modifications as may be specified in the order.
