Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of West Bengal - Subsection Section 30(8) in The West Bengal Co-Operative Societies Act, 1983 (8)Any action taken by the Registrar under sub-section (1) or by the State Government under sub-section (2) shall not be called in question in any court.
