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[Cites 0, Cited by 0] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(1) in The Delhi Co-operative Societies Rules, 2007

(1)A co-operative society with limited liability, may, if its area of operation extends to the whole of the National Capital Territory of Delhi or its membership exceeds five thousand, provide in its bye-laws for the constitution of a representative general body.