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[Cites 0, Cited by 0] [Section 134C(19)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(19)(b) in West Bengal Co-operative Societies Act, 2006

(b)The Registrar shall, within one month of being so advised by the Reserve Bank of India for winding up or supersession, ensure that the liquidator or the Administrator, as the case may be, is appointed.