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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(5) in The Delhi Co-Operative Societies Act, 2003

(5)On the issue of an order under sub-section (1), the provisions of sub-sections (2), (3) and (4) of section 20 shall apply to the co-operative societies so amalgamated, divided or reorganised as if the amalgamation, division or reorganisation had been made under section 16.