Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 165] [Entire Act] NCT Delhi - Subsection Section 165(1) in The Delhi Co-operative Societies Rules, 2007 (1)Any member or creditor seeking information under section 139 must have interest in the affairs of the co-operative society of any transaction relating to him.
