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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

NCT Delhi - Subsection

Section 137(2)(n) in The Delhi Co-Operative Societies Act, 2003

(n)the procedure for holding of annual general body meeting, time to be given for finalising the accounts at the close of the cooperative year, consequence of failure of a committee to conduct the annual general body meeting in time and action by the Registrar to conduct the same and recovery of the expenses as arrears of land revenue from the defaulting persons;