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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in West Bengal Societies Registration Act, 1961

(2)" if no cause is shown or if the cause shown be considered by the Registrar to be unsatisfactory the Registrar may move the court under section 25 for making an order for the dissolution of the society.