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[Cites 0, Cited by 0] [Section 152] [Entire Act]

NCT Delhi - Subsection

Section 152(2) in The Delhi Co-operative Societies Rules, 2007

(2)In case a question arises as to whether a person is, or is not the legal representative of a party, such question shall be decided by the Recovery Officer for purpose of execution, discharge or satisfaction of the decree, award, decisions or order under execution.