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[Cites 0, Cited by 2] [Section 134C(3)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(3)(b) in West Bengal Co-operative Societies Act, 2006

(b)There shall be only one nominee of the State Government in the Board of the State Co-operative Bank or a Central Co-operative Bank or West Bengal State Co-operative Agricultural and Rural Development Bank if the Government has subscribed to its share capital.