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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2)(b) in The West Bengal Co-Operative Societies Act, 1983

(b)The books and registers as aforesaid shall be kept in the custody of such person and in such manner as may be prescribed. Any person who fails or refuses to produce the books and registers when required by the Registrar or any person authorised by him in this behalf shall be punishable with such fine, not exceeding five hundred rupees, as may be prescribed.