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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4) in West Bengal Societies Registration Act, 1961

(4)The Registrar shall thereupon issue a notice in the Official Gazette to the effect that if no objection is received from any claimant, or creditor or any other member of the society within three months from the date of the notice, the society shall, subject to the provisions of section 27, be dissolved.