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[Cites 0, Cited by 0] [Section 94] [Entire Act]

NCT Delhi - Subsection

Section 94(2) in Delhi Co-operative Societies Act, 1972

(2)In the case of an affidavit, any officer appointed by the Registrar, the arbitrator or any other person deciding a dispute and the liquidator or the Tribunal, as the case may be, may administer the oath to the deponent.