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[Cites 0, Cited by 0] [Section 103] [Entire Act]

NCT Delhi - Subsection

Section 103(2) in The Delhi Co-Operative Societies Act, 2003

(2)Subject to the provisions of section 102 after paying or making adequate provision for all claims against the co-operative society, the liquidator shall apply to the Registrar for approval of his final accounts and for permission to distribute in cash or in kind, the remaining property of the co-operative society in accordance with the rules.