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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of West Bengal - Subsection

Section 113(2) in West Bengal Co-operative Societies Act, 2006

(2)In the event of cancellation of the order of dissolution. the Registrar shall constitute a board of directors from amongst the members of the Co-operative society to take charge from its liquidators and the said board shall convene a general meeting of the members for reconstitution of the board.