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State of West Bengal - Section

Section 180 in West Bengal Co-operative Societies Rules, 2011

180. Remuneration of Liquidator.

— The liquidator may be allowed such remuneration not exceeding two and a half percent of the assets of the society as the Registrar may decide. Such remuneration may be fixed to cover all costs incidental to the liquidation and shall be met out of the assets of the society.