Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2) in The Delhi Co-operative Societies Rules, 2007

(2)Every change in the name of a co-operative society shall be made by amendment of its bye-laws and shall be published by the co-operative society in two National newspapers both in Hindi and English within fifteen days of the change in name of the society.