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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of West Bengal - Subsection

Section 150(5) in West Bengal Co-operative Societies Act, 2006

(5)A prosecution under this Act shall be instituted by the Registrar or any person authorised by him in this behalf. All expenses for a prosecution Instituted on the request of a Co-operative society shall be borne by or recoverable from such Co-operative society.