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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(2)(b) in West Bengal Co-operative Societies Act, 2006

(b)No member of the housing Co-operative society shall let out his house or flat under any or more of the circumstances as enumerated in sub-section (1) and receive any income in respect of such house or flat without prior written consent of the housing Co-operative society.