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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(2) in The Delhi Co-operative Societies Rules, 2007

(2)Unless otherwise specified in the rules and the bye-laws of a co-operative society;
(a)words importing the masculine gender include the feminine gender;
(b)words in singular include their plural and vice versa;
(c)expressions referring to writing include printing, typing, lithography, photography and other methods of representing or reproducing words in a visible form:
(d)with reference to a person who is unable to sign his name, the word "signature" shall include his "Thumb-impression" or other mark duly attested to signify his signature; and
(e)when any rule or any bye-laws of a co-operative society requires the determination of one half, one third or other fraction of a number and that number is not evenly divisible by two, three or such other figures as may be required, the number next below, which is evenly divisible by two, three or such other figure shall be taken for the original number.