Section 15 in West Bengal Co-operative Societies Act, 2006
(15)[ "Co-operative Society" means a society registered or deemed to have been registered under this Act;] [Substituted by section 2(4), ibid, w.r.e.f. 19.2.2013, earlier section read as follows :'(15) Co-operative society means a Co-operative society registered under this Act and includes all Co-operative societies registered under the previous Acts;'.]
