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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(a) in West Bengal Co-operative Societies Rules, 2011

(a)the West Bengal State Co-operative Agriculture and Rural Development Bank or the State Co-operative Bank or a Central Co-operative Bank for the purpose of financing a bank or society affiliated to it as the case may be, may incur liabilities to the extent of thirty times of the value of paid up share capital and the reserve fund for the time being separately invested;