Section 60(1) in The West Bengal Co-Operative Societies Act, 1983
(1)Where the State Government is competent to remit any tax, cess or fee payable under any law for the time being in force, it may in the case of a co-operative society or class of co-operative societies [or a member of a co-operative society] [Words inserted by West Bengal Act 27 of 1989.] remit such tax, cess or fee by general or special order.
