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[Cites 0, Cited by 2] [Section 70(1)] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(1)(b) in West Bengal Co-operative Societies Act, 2006

(b)if there is no nominee or if the existence or residence of the nominee cannot be ascertained by the board or if the nominee does not claim possession of such share or interest or if for any other reason, the transfer cannot be made within one year from the date of death, to the person who (subject to the production by such person of probate, letter of administration or succession certificate issued by a competent court having jurisdiction) appears to the board to be entitled to the possession of such share and interest as per of the estate of the deceased member; or