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

State of West Bengal - Subsection

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

(d)The Registrar shall, within one month on being advised so by the Reserve Bank of India or the National Bank, ensure removal of any person elected or co-opted as a member of the Board under sub-section (16) without having the requisite knowledge or experience as stipulated by the Reserve Bank of India,