Section 111(2) in West Bengal Co-operative Societies Act, 2006
(2)(a)Immediately after the date on which the order directing the dissolution of the Co-operative society takes effect, liquidator shall publish a notice in such Form as may be prescribed requiring all claims against the Co-operative society to be submitted to him within one month of the publication of the notice.(b)Publication of notice shall be made by hanging it in the offices of the Co-operative society, the concerned Gram Panchayat, municipality, Panchayat Samity and Zilla Parishad and in the local daily or weekly newspaper if there be any. In case of Co-operative society having an assets of more than ten lakh rupees, publication of the notice shall, in addition to the above manner, be made in one leading Bengali daily newspaper.
