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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(4) in West Bengal Co-operative Societies Act, 2006

(4)No dividend shall be paid by any Co-operative society unless recommended by the board and approved in the general meeting and no bonus or rebate shall be allowed without approval of the board in a meeting:Provided that this sub-section shall not be applicable in respect of dividend at fixed rate payable to preferential shareholders of a bank.