Section 8 in West Bengal Co-operative Societies Act, 2006
(8)[ "board" means the board of directors or the governing body of a Co-operative Society, by whatever name called, to which the direction and control of the management of the affairs of a society is entrusted to;] [Substituted by section 2(2), ibid, w.r.e.f. 19.2.2013, earlier section read as follows : (8) board means a board of directors, the governing body of a Co-operative society constituted under section 32;.]
