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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of West Bengal - Subsection

Section 133(2) in West Bengal Co-operative Societies Rules, 2011

(2)A member may be expelled in the same manner as laid down in sub rule (1) if, in the opinion of the board, he has done any act prejudicial to the interest of the society or has violated a lawful decision of the board despite warning.