Section 58(2) in The West Bengal Co-Operative Societies Act, 1983
(2)Upon the execution of the agreement under sub-section (1), the employer shall on the requisition of the co-operative society in writing and for so long as the co-operative society does not intimate that the debt or demand has been fully paid, make the deduction in accordance with the agreement and pay the amount to the co-operative society [within fifteen days from the date of such deduction] [Words inserted by West Bengal Act 21 of 1990.] as if it were part of the wages payable by him under the Payment of Wages Act, 1936 on the date on which he makes the payment.
