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[Cites 0, Cited by 0] [Section 146(4)] [Section 146] [Entire Act]

State of West Bengal - Subsection

Section 146(4)(c) in West Bengal Co-operative Societies Act, 2006

(c)A Tribunal shall not make any order on an application made under clause (b) without giving the person likely to be affected adversely by such order an opportunity of being heard and such application shall be disposed of by the Tribunal within three months from the date of its presentation.