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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of West Bengal - Subsection

Section 196(2) in West Bengal Co-operative Societies Rules, 2011

(2)The Registrar may call upon the person held responsible under sub-rule (1) to carry out any of his directions within such time as he may specify and or his failure, may take action against him under section 142.