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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(3A) in West Bengal Co-operative Societies Act, 2006

(3A)[ the State Government may remove the Chairman from his office on such grounds and in such manner as may be prescribed.] [Inserted by section 15 of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f. 6.2.2012.]