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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of West Bengal - Subsection

Section 107(2) in West Bengal Co-operative Societies Act, 2006

(2)When the members approved dissolution by special resolution of two-thirds of members present and voting, the board shall send the copies of the notice and special resolution to the Registrar, the federal Co-operative society and the financing bank, if any, within thirty days from the date of adoption of special resolution.