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[Cites 0, Cited by 0] [Section 40(8)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(8)(b) in West Bengal Co-operative Societies Rules, 2011

(b)The Board shall examine the nomination papers and decide all objections which may be made at the time of scrutiny and may, either on such objection or on its own motion, after such summary enquiry, if any, as the Board thinks necessary, reject any nomination paper on sufficient grounds :