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State of West Bengal - Section

Section 18 in West Bengal Co-operative Societies Act, 2006

(18)"Co-operative society with limited liability" means a Co-operative having the liability of its members limited by its by-laws to the amount, if any, unpaid on the shares respectively field by them or to such amount as they may have respectively thereby undertaken to contribute to the assets of the Co-operative in the event of its being wound up;