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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(3)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)An order under sub-section (1) shall not be made unless a copy of the proposed order including the scheme is sent to the transferor bank and the transferee bank calling upon such banks to invite objections or suggestions from the members, creditors and depositors thereof and to submit such objections and suggestions together with their own suggestions and objections, if any, to the State Government within six weeks from the date of receipt of the copy of the proposed order by such banks.