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[Cites 0, Cited by 0] [Section 111(4)] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(4)(a) in West Bengal Co-operative Societies Act, 2006

(a)The liquidator shall open a savings bank account with the bank where the Co-operative society had its account or with any other bank as the Registrar may approve and authorise in the name of the "Liquidator of ......... the Co-operative society". No money shall be invested in any other manner except by way of fixed deposit with any Co-operative society or nationalised bank without prior approval of the Registrar.