Section 46 in West Bengal Co-operative Societies Act, 2006
(46)[ "office bearer" means a President, Vice-President, Chairperson, Vice-Chairperson, Secretary or Treasurer of a Co-operative Society and includes any other person to be elected by the board of any Co-operative Society;] [Substituted by section 2(6) of the West Bengal Co-operative Societies (Second Amendment) Act, 2013, (West Bengal Act No. 7 of 2013), w.r.e.f. 19.2.2013, earlier section read as follows : '(46) office-bearer shall mean the chairman, vice-chairman, secretary, assistant secretary or treasurer of the Co-operative society;'.]
