Section 2(19a) in The West Bengal Co-Operative Societies Act, 1983
(19a)[ "Director of Co-operative Audit" means the person appointed to be the Director of Co-operative Audit under sub-section (2) of section 9;] [Clause (19a) was first Inst, by West Bengal Act 27 of 1989. then substituted by West Bengal Act 22 of 1992.]
