Section 95 in West Bengal Co-operative Societies Rules, 2011
95. The period within which and the manner in which mortgage deed is to be sent to the registering office.
A copy of the mortgage deed referred to in sub-section (2) of section 60 duly certified by the Manager or the Branch Manager shall be sent to the registering officer through a messenger or by registered post with acknowledgement due within thirty days from the date of its execution.
