Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of West Bengal - Subsection Section 39(e) in West Bengal Co-operative Societies Rules, 2011 (e)Number of directors reserved under clause (a) , (b), (c) and (d) shall be in addition to the number of elected directors provided under clause (a) of sub-section (1) of section 32.
