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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(5) in West Bengal Co-operative Societies Rules, 2011

(5)Where the first Directors are named in the bye-laws or in the application for registration of a society, a casual vacancy occurring in the office of such `Director' may be filled up by co-option by the remaining Directors.