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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(4) in The West Bengal Co-Operative Societies Act, 1983

(4)An order under sub-section (1) may contain such incidental, consequential or supplemental provisions as the State Government may consider necessary to give effect to the proposed amalgamation and shall have effect on and from such date as may be specified in the order.