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[Cites 0, Cited by 0] [Section 58] [Entire Act]

NCT Delhi - Subsection

Section 58(2) in The Delhi Co-Operative Societies Act, 2003

(2)Subject to the provisions of sub-section (1), a cooperative society may accept funds or borrow fund for the fulfillment of its objects as are mutually contracted upon and approved by the general body of members of the co-operative society.