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[Cites 0, Cited by 0] [Section 154] [Entire Act]

NCT Delhi - Subsection

Section 154(2) in The Delhi Co-operative Societies Rules, 2007

(2)Any order issued by the liquidator against any contributory shall be executed in the manner prescribed in rule 129 to rule 148 provided that the liquidator shall not be required to deposit the execution charges alongwith the application for execution.