Section 175 in West Bengal Co-operative Societies Rules, 2011
175. Disposal of record.
(1) The original records of a dispute proceedings, after the decision or award has been delivered, shall be kept in such place and manner as the Registrar may direct.(2)Any document or record filed by a party may, on application, be returned to the party after the disposal of the appeal, if any, or after the expiry of the period of limitation for preferring appeal if no appeal has been preferred.
