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[Cites 0, Cited by 1] [Section 139] [Entire Act]

State of West Bengal - Subsection

Section 139(5) in The West Bengal Co-Operative Societies Act, 1983

(5)A prosecution under this Act shall be instituted by the Registrar or any person authorised by him in this behalf and all expenses for a prosecution instituted on the request of a co-operative society shall be borne by or recoverable from such co-operative society.