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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(1)(c) in The Delhi Co-Operative Societies Act, 2003

(c)has not got the accounts of the society audited since last three or more consecutive years;] he shall send to the co-operative society a letter by registered post, inquiring whether the co-operative society is carrying on business [or got its accounts audited] [Inserted by Delhi Act 8 of 2006, section 11].