Section 20(3) in The West Bengal Co-Operative Societies Act, 1983
(3)An order made under sub-section (1) may contain such incidental, consequential or supplemental provisions as may, in the opinion of the Registrar, be necessary for the purpose of the [division, reorganisation or amalgamation,] [Words substituted by West Bengal Act 21 of 1990.] as the case may be.
