Section 119(2) in West Bengal Co-operative Societies Act, 2006
(2)The Gehan executed or deemed to have been executed in favour of, and all other assets charged to, a financing bank or a Primary Agricultural Credit Co-operative society shall be construed to have been charged or deem to have been charged by the said Co-operative society to the central Co-operative bank or the financing bank, as the case may be, with effect from the date on which it was executed or deemed to have been executed.
