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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(8) in The West Bengal Co-Operative Societies Act, 1983

(8)Notwithstanding anything contained in sub-sections (5) and (7), the Registrar may, at any time of his own motion and after giving the individual concerned an opportunity of being heard, cancel the membership of such individual for reasons to be recorded in writing.