Section 193 in West Bengal Co-operative Societies Rules, 2011
193. Power to direct payment of dues.
Co-operative Development Officers may exercise the power under section 139, when the claim does not exceed one lakh rupees and Inspectors of Co-operative Societies may exercise the said power, when the claim does not exceed fifty thousand rupees. For any amount over and above one lakh rupees, such power shall be exercised by the Registrar.
