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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(1) in The West Bengal Co-Operative Societies Act, 1983

(1)If the Registrar is of opinion that it is not necessary to appoint a liquidator for a co-operative society in respect of which an order for winding up has been issued under sub-section (1) or sub-section (2) of section 99, he shall by order cancel the registration of such co-operative society.