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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(1) in The West Bengal Co-Operative Societies Act, 1983

(1)A co-operative society may receive loans by issue or re-issue of debentures of one or more denominations for such period as may be prescribed. Such debentures shall not be issued or reissued save with the express authority of the State Government.