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[Cites 0, Cited by 0] [Section 134C(10)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(10)(b) in West Bengal Co-operative Societies Act, 2006

(b)a person who committed a default towards the payments to a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank, as the case may be, or represents a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank on the Board of a Central Co-operative Bank or the State Co-operative Bank or the State Co-operative Agriculture and Rural Development Bank, if such society he represents has committed a default towards the payments of such bank for a period exceeding one year unless the default is cleared;