Section 96(9) in West Bengal Co-operative Societies Act, 2006
(9)[ * * *] [Omitted 'Until the Co-operative Election Commission is constituted and required regulations for conduction of election of Co-operative societies are made State Government may, by notification, notifies the date with effect from which the election of all the Co-operative societies shall be conducted by the Co-operative Election Commission. The Co-operative societies shall be liable to comply with all the provisions of section 29 of this Act.' by Act No. 13 of 2015 (w.e.f. 25.5.2010).]
