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[Cites 0, Cited by 3] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(2) in The West Bengal Co-Operative Societies Act, 1983

(2)Any dispute mentioned in sub-section (1) other than a dispute relating to recovery of money shall be referred to the Registry ¦ within two months from the date on which the cause of action arises.