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State of West Bengal - Section

Section 69 in West Bengal Societies Registration Rules, 1963

69. The chairman and the secretary, or.................. directors including either the chairman or the secretary shall execute and sign all deeds, documents creating, disposing or otherwise negotiating the properties and funds of the society and in particulars shall draw, accept, make endorse and negotiate all bills of exchange, promissory notes, debentures, securities and other documents standing in the name of or held by the society:

Provided that in the case of cheques up to Rs.................. and all receipts by way of acknowledgement the chairman or the secretary and any officer or employee duly authorised by the managing committee may sign on behalf of the society.Seal