Section 43(2) in West Bengal Land Reforms Act, 1955
(2)The Registrar may, after such enquiry as he may deem fit, register the society under [the West Bengal Co-operative Societies Act, 1973] [Substituted by West Bengal Act No. 50 of 1981, but now see West Bengal Co-operative Societies Act, 1983 (1973 Act is now repealed).], and grant a certificate of registration and on such registration the provisions of the [the West Bengal Co-operative Societies Act, 1973] [Substituted by West Bengal Act No. 50 of 1981, but now see West Bengal Co-operative Societies Act, 1983 (1973 Act is now repealed).], subject to the special provisions of this Act, shall apply to such a society and the society may enlist new members in accordance with the rules and bye-laws under the said Act for the time being in force.
