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

State of West Bengal - Subsection

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

(a)The Registrar shall, within one month of being so advised by the Reserve Bank of India, ensure that Reserve Bank's regulatory prescriptions in case of State Co-operative Bank and Central Co-operative Banks including recommendation for supersession of the Board and winding up of the State Co-operative Bank and Central Co-operative Banks are implemented.