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[Cites 0, Cited by 0] [Section 101(4)] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(4)(h) in The West Bengal Co-Operative Societies Act, 1983

(h)to determine from time to time the contributions, including the items referred to in clauses (f) and (g), to be made to the assets of the co-operative society by the members (including past members) or the estates, nominees, heirs or legal representatives of deceased members or by the past or present officers of the cooperative society or by the estates, nominees, heirs or legal representatives of deceased officers;