Section 21(2)(i) in The West Bengal Co-Operative Societies Act, 1983

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State of West Bengal - Subsection

Section 21(2)(i) in The West Bengal Co-Operative Societies Act, 1983

(i)that allotment of shares or payment in cash in favour of the members of the transferor bank under clause (d) shall not be made until all the depositors and creditors of the transferor bank have been paid under sub-clause (i), or, as the case may be, under sub-clause (ii), of clause (c), and

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State of West Bengal - Subsection

Section 21(2)(i) in The West Bengal Co-Operative Societies Act, 1983