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[Cites 0, Cited by 1] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(3) in The Delhi Co-Operative Societies Act, 2003

(3)The Registrar shall forward to the co-operative society a copy of the registered amendment together with a certificate signed by him and such certificate shall be conclusive evidence that the amendment has been duly registered.