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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(2)(a) in West Bengal Co-operative Societies Act, 2006

(a)Immediately after the date on which the order directing the dissolution of the Co-operative society takes effect, liquidator shall publish a notice in such Form as may be prescribed requiring all claims against the Co-operative society to be submitted to him within one month of the publication of the notice.