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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(vii) in West Bengal Co-operative Societies Rules, 2011

(vii)where a housing .Co-operative society refuses or fails to give the written consent under clause (vi) and if the member intends to prefer an appeal to the Registrar against such refusal by or failure of the Housing Co-operative society, he may prefer such appeal within 30(thirty) days from the date of communication of the refusal or within 60 (sixty) days from the date of receipt of the application of the member by the Housing Co-operative Society, but after expiry of 30 (thirty) days from the said date in the case of failure of the Housing Co-operative Society to give such consent; and