Section 167 in West Bengal Co-operative Societies Rules, 2011
167. [ Filing of disputes.
(1) For filing a dispute under section 102 of the Act, the plaintiff shall have to pay fees in court-fee stamps.] [[Substituted by Serial No. (31) of the Notification No. 3857-Co-op./H/2R-09/2012. dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :
