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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(7)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)The State Government shall constitute a council to be called the Co-operative Registration Council consisting of a Chairman and two other members.[The Chairman of the Co-operative Tribunal or the Chairman of the principal Co-operative Tribunal, as the case may be,] [Words substituted by West Bengal Act 21 of 1990.] referred to in section 135 shall be the Chairman of the Co-operative Registration Council. Of the two other members, one shall be nominated by the State Government and the other shall be nominated by the State Co-operative Union.