Section 119(3) in West Bengal Co-operative Societies Act, 2006
(3)The Gehan executed or deemed to have been executed in favour of, and all other assets charged or deemed to have been charged to, a Co-operative agriculture and rural development bank, shall be construed to have been charged by the said bank to the West Bengal State Co-operative agriculture and rural development bank with effect from the date on which it was executed or deemed to have been executed.
