Section 70(7) in The West Bengal Co-Operative Societies Act, 1983
(7)Any person being aggrieved may file objection thereto to the Registrar within fifteen days from the date of receipt of an application under subsection (5). The Registrar shall either dispose of the objection himself or refer it to an officer subordinate to him, not below the rank of an Inspector of Co-operative Societies, for disposal. Such objection shall be disposed of within thirty days from the date of receipt thereof after giving the parties concerned an opportunity of being heard.
