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[Cites 0, Cited by 0] [Section 99] [Entire Act]

NCT Delhi - Subsection

Section 99(2) in The Delhi Co-Operative Societies Act, 2003

(2)Where a co-operative society is to be dissolved and no liquidator is appointed by the general body meeting, the Registrar shall appoint any person as a liquidator to wind up the affairs of the co-operative society.