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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of West Bengal - Subsection

Section 100(2)(d) in West Bengal Co-operative Societies Act, 2006

(d)the creditor representing not less than one-half of the borrowed capital of the Co-operative society who have deposited such security for cost, if any, as the Registrar may direct :