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[Cites 0, Cited by 0] [Section 111(5)] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(5)(b) in West Bengal Co-operative Societies Act, 2006

(b)The liquidator may at any time call meetings of the members or the creditors or joint meetings of the members and creditors and such meetings may be called, held and conducted at such time and place and in such manner as he thinks fit.