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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2)(b) in The West Bengal Co-Operative Societies Act, 1983

(b)the reduction of the interest or rights, which the members, depositors and other creditors have in or against the transferor bank before its amalgamation, to such extent as the State Government considers necessary in the public interest or in the interest of the members, depositors and other creditors of the transferor bank or for the maintenance of the business of such bank, having due regard to the proportion of the assets of the transferor bank to its liabilities;