Section 17(1) in The West Bengal Co-Operative Societies Act, 1983
(1)A co-operative society may make bylaws for carrying out its functions under this Act or the rules and such bylaws shall not be valid unless they have been registered under sub-section (D of section 15:[Provided that the provisions of any by-law shall, if in conflict with the provisions of this Act or the rules, be void and thereupon the matters governed by such by-law shall be governed by this Act or the rules until the bylaw is amended to remove the conflict.] [Proviso added by West Bengal Act 21 of 1990.]
