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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(1)(a) in The Delhi Co-operative Societies Rules, 2007

(a)the name of the person or official authorised to conduct the inquiry or inspection; He shall be any officer of Government or Central Government above the rank of Assistant Registrar in case of Inspection under section 61 and 63, and any Gazetted officer of Government below the rank of Registrar for inquiring under section 62 of the Act.