Section 31(2)(c) in West Bengal Co-operative Societies Rules, 2011

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State of West Bengal - Subsection

Section 31(2)(c) in West Bengal Co-operative Societies Rules, 2011

(c)in the case of Central Co-operative Banks or Central Co-operative Societies

(i)one delegate for every Co-operative Society affiliated to the central Co-operative Bank or the central Co-operative society concerned;

(ii)one representative of the State Government where the State Government is a shareholder;