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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(2)(d) in The West Bengal Co-Operative Societies Act, 1983

(d)the creditors, representing not less than one-half of the borrowed capital of the co-operative society, who have deposited such security for cost, if any, as the Registrar may direct.