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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(2) in The Delhi Co-operative Societies Rules, 2007

(2)It shall be the duty of the Committee to intimate as to which financing bank or financial institution, the co-operative society is indebted and in case the Committee does not inform about its indebtness, the Registrar may take a decision in this regard on the basis of records available with him.