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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(2)(ii) in The Delhi Co-Operative Societies Act, 2003

(ii)receives a reply from the co-operative society that it is not carrying on [business; or got its accounts audited; or] [Substituted by Delhi Act 8 of 2006, section 11, for business or (w.e.f. 13-1-2007)]