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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(1)(vi) in The Delhi Co-operative Societies Rules, 2007

(vi)in case of a co-operative housing society, he has been a resident of the National Capital Territory of Delhi-for a minimum period of three years at the time of applying for a membership in such society;