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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(1) in The West Bengal Co-Operative Societies Act, 1983

(1)Notwithstanding anything contained elsewhere in this Act, a co-operative credit society may, with the prior approval of the State Government and subject to its by-laws, borrow money by issue of bonds in conformity with such directions or instructions as may be given by the Reserve Bank of India from time to time.