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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(4) in West Bengal Societies Registration Act, 1961

(4)An alteration shall have effect from the date on which the intimation referred to in sub-section (2) is received by the society or in the event of any objection being raised by the Registrar, from the date on which the State Government allows the alteration on appeal.