Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 191K] [Entire Act] State of West Bengal - Subsection Section 191K(5) in West Bengal Co-operative Societies Rules, 2011 (5)A receiver may, for just and sufficient cause or on application made by the concerned bank or the society, as the case may be, be removed by the Registrar.
