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[Cites 0, Cited by 0] [Section 27(10)] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(10)(e) in The West Bengal Co-Operative Societies Act, 1983

(e)
(i)he is an individual, not representing any co-operative society, and is in default of payment of loans or price of goods received by him on credit from the co-operative society on the date of filing nomination (in the case of a co-operative society where such nomination is required to be filed) or on the date of election (in the case of a co-operative society where nomination is not required to be filed); or
(ii)he is an individual representing a co-operative society which is in default of payment of more than forty per cent, of loans or price of goods received by it on credit from the co-operative society in relation to the board to which the election relates on the date of filing nomination or on the date of election (without nomination), as the case may be;