Section 106(3) in West Bengal Co-operative Societies Act, 2006
(3)If after consideration of the reply of the Co-operative society and comments of the federal Co-operative society and the financing bank, if any, or after expiry of the period of forty-five days as mentioned in sub-section (1), the Registrar is still of the opinion that the Co-operative society should be dissolved, he may by order direct it to be dissolved and may appoint a liquidator to dissolve it :Provided that the Registrar shall not, in the case of the State Co-operative Bank or West Bengal Co-operative Agriculture and Rural Development Bank or Central Co-operative Bank or Primary Co-operative Bank, make any order without prior consultation with the Reserve Bank of India or the National Bank for Agriculture and Rural Development Bank or State Co-operative Bank or the West Bengal Co-operative Agriculture and Rural Development Bank or the Central Co-operative Bank, as the case may be.
