Section 100(7) in West Bengal Co-operative Societies Act, 2006
(7)The Registrar upon examination of the report of inquiry is of the opinion that there has been specific contravention of some provisions of this Act, he shall, after giving parties an opportunity of being heard, issue directions to the Co-operative society, any past or present member or office bearer of the Co-operative society, non-compliance of which shall constitute an offence.
