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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(2)(xv) in Delhi Co-operative Societies Act, 1972

(xv)the returns to be submitted by a co-operative society to the Registrar, the persons by whom and the form in which such returns shall be submitted and in case of failure to submit any such returns for the levy of expenses of preparing it;