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[Cites 0, Cited by 1] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1) in The West Bengal Co-Operative Societies Act, 1983

(1)The Registrar may, at any time of his own motion, hold by himself or by any person authorised by him by order in writing an inquiry into the constitution, working and financial condition of a co-operative society or into any specific matter relating to the affairs of a co-operative society.