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State of West Bengal - Section

Section 125 in West Bengal Co-operative Societies Rules, 2011

125. Contribution for Charitable purposes.

— A co-operative society may make contributions under clause (b) of sub-section (1) of Section 86 for any charitable purpose as defined in section 2 of the Charitable Endowment Act, 1890 (Act No. 6 of 1890).