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[Cites 0, Cited by 0] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(4) in The Delhi Co-Operative Societies Act, 2003

(4)The Registrar shall supply a copy of the report of the inquiry to the co-operative society, the financing institution, federal co-operative society if any, to which the co-operative society is affiliated and indebted and also to the person or authority, if any, at whose instance the inquiry is made.