Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of West Bengal - Subsection

Section 191(9) in West Bengal Co-operative Societies Rules, 2011

(9)The Registrar shall after service of notice on the concerned persons investigate the claim and shall pass such order as he thinks proper and communicate his order to the distrainer who shall act accordingly.