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[Cites 0, Cited by 1] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(2) in West Bengal Co-operative Societies Act, 2006

(2)The State Government shall appoint a person who is or has been a member of the West Bengal Higher Judicial Service, as the Chairman of the Council. The Chairman of the Vice-Chairman or any director of the State Co-operative Union as nominated by it shall be a member of the Council and the other member shall be nominated by the State Government.