Section 156(7) in West Bengal Co-operative Societies Rules, 2011
(7)[ Nothing in this rule shall apply to a Co-operative Credit Structure Entity which shall be at liberty to fix the audit fees.] [Inserted by Serial No. (29)(b) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]
