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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of West Bengal - Subsection

Section 156(2)(iii) in West Bengal Co-operative Societies Rules, 2011

(iii)Where the working capital exceeds fifty lakhs rupees but does not exceed one crore rupees Four thousand five hundred rupees plus at the rate of eighty rupees for every one lakh rupees or part thereof on the amount exceeding fifty lakh rupees.