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[Cites 0, Cited by 0] [Section 134C(13)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(13)(b) in West Bengal Co-operative Societies Act, 2006

(b)If the Registrar is satisfied that the proposed bye laws or the amendments to the by-laws are contrary to the provisions of this Act and the rules made thereunder, he shall reject the same duly recording his reasons thereon within thirty days from the date of receipt of the application.