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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of West Bengal - Subsection

Section 110(2) in West Bengal Co-operative Societies Act, 2006

(2)
(a)The Registrar may remove the liquidator on the ground of negligence or misconduct or for any other sufficient ground after giving him an opportunity of being heard and appoint another person in his place.
(b)On the death or resignation of the liquidator, the Registrar may also appoint another person in his place.