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[Cites 0, Cited by 0] [Section 100] [Entire Act]

NCT Delhi - Subsection

Section 100(a) in The Delhi Co-Operative Societies Act, 2003

(a)immediately give notice of his appointment -
(i)in the case of a liquidator not appointed by the Registrar, to the Registrar; and
(ii)to each claimant and creditor known to the liquidator;