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[Cites 0, Cited by 0] [Section 111(14)] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(14)(h) in West Bengal Co-operative Societies Act, 2006

(h)to determine from time to time the contribution to be made to the assets of the Co-operative society by members including past members or estates, nominees, heirs or legal representatives of the deceased members or by the past or present officers of the Co-operative society or by the estate, nominees, heirs and legal representatives of the deceased officer;