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[Cites 0, Cited by 0] [Section 40(7)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(7)(ii) in West Bengal Co-operative Societies Rules, 2011

(ii)Every nomination paper shall be signed by any two members whose names are included in the list referred to in sub-rule (6). One of the members shall sign the form as proposer and the other as seconder for the nomination. The nomination paper shall also contain a declaration signed by the candidate to the effect that he is agreeable to the nomination.