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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(6)(b) in The Delhi Co-operative Societies Rules, 2007

(b)After taking into consideration the claim or objections received in reply to the public notice or otherwise, and after making such inquiries as the committee considers proper in the circumstances prevailing, the committee shall decide as to the person who in its opinion is the heir or the legal representative of the deceased member and proceed to take action as per section 28 of the Act, subject to any appeal which may be filed to the Registrar by any person claiming the share, or interest of deceased member within thirty days of the decision of the committee. The orders of the Registrar on such appeal shall be final and binding upon all concerned.