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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(1)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)The State Government may by notification constitute one or more co-operative Tribunals. A Tribunal shall consist of such number of persons [(including a Chairman)] [Words and brackets inserted by West Bengal Act 21 of 1990.] possessing such qualifications and shall have such jurisdiction as may be prescribed.