Section 41 in The West Bengal Co-Operative Societies Act, 1983
41. Affiliation to State and Regional Co-operative Unions. -
[(1) Every co-operative society shall be required to be affiliated to the State Cooperative Union or the district co-operative union and the central society or the apex society on payment of the prescribed affiliation fee, periodical fee, subscription or contribution to share capital, as the case may be, and shall be required to be so organised as to promote the object of the co-operative societies to which it is affiliated.] [Sub-Section(1) substituted by West Bengal Act 21 of 1990.](2)Non-compliance with the provisions of sub-section (1) shall be punishable with such penalty, not exceeding five hundred rupees, as may be prescribed.
