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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(f) in West Bengal Societies Registration Act, 1961

(f)"officer in default", for the purpose of any provision in this Act, means any officer who is knowingly guilty of any contravention, failure or refusal, or who knowingly and willingly authorises or permits such contravention, failure or refusal;