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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2) in West Bengal Societies Registration Act, 1961

(2)Where a resolution for dissolution of a society is passed under sub-section (1), the Governing Body shall take such steps for the disposal and settlement of the property of the society and its claims and liabilities as it may think fit subject to the regulations of the society, if any.