Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152(1B)] [Section 152] [Entire Act] State of West Bengal - Subsection Section 152(1B)(c) in West Bengal Co-operative Societies Rules, 2011 (c)shall provide a reasonable opportunity of being heard and adducing his defence to the charged Chairman or to the charged Member.