Section 166 in West Bengal Co-operative Societies Rules, 2011
166. Reference of a dispute.
A dispute to be filed before the Registrar shall be made in writing to be called the plaint and shall, inter alia, contain(a)the names, description and addresses of the parties,(b)a statement of the subject of disputes alongwith copies of documents to be relied upon,(c)the facts constituting the cause of action and when it arose,(d)the relief prayed for, and(e)in a dispute relating to recovery of money, a statement of the subject matter of the dispute for the purpose of determination of fees for filing a dispute :Provided that the plaint shall be accompanied by as many its copies as the number of defendants.
