Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 66 in The Delhi Co-operative Societies Rules, 2007

66. Maintenance of liquid resources and distribution of asset.

- Every cooperative society if obtains any portion of its working capital by deposits, shall, -
(a)maintain such liquid resources and in such form as may be specified by the Reserve Bank of India in the case of Urban Cooperative Banks and Financing Bank and by the Registrar in the case of other co-operative societies, and
(b)utilize only such portion of its working capital in business and distribute its assets in accordance with such standards as may be specified from time to time by the Registrar.