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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of West Bengal - Subsection

Section 197(2)(c) in West Bengal Co-operative Societies Rules, 2011

(c)every memorandum of appeal or application for review shall—
(i)be either typewritten or written in ink in legible handwriting;
(ii)state the name and address of the applicant or applicant, as the case may be, and also those of respondents or the opposite parties, as the case may be;
(iii)state the date of the order complained of and the authority by which the order was passed;
(iv)state clearly the grounds on which the memorandum of appeal or the application for review is made;
(v)state precisely the relief that the appellant or the applicant claims;
(vi)bear a court fee stamp of rupees ten in case of memorandum of appeal and or rupees five in case of application for review.