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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(3) in West Bengal Co-operative Societies Rules, 2011

(3)No person shall be qualified to be elected as a delegate who is not a member of the society or the concerned affiliated society and who does not have the qualification of being a Director of a Co-operative Society.