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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(a) in West Bengal Societies Registration Act, 1961

(a)"Court", when used in relation to a society, means the principal civil court of original jurisdiction of the district within which the registered office of the society is situate and in relation to a society situate within the Presidency town of Calcutta, the City Civil Court established under the City Civil Court Act, 1953;