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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2) in The Delhi Co-operative Societies Rules, 2007

(2)Subject to provision of section 9 of the Act, the Registrar may give, whenever necessary, the reasonable time not exceeding one month to the promoter members to modify the proposed bye-laws before finally registering the co-operative society.