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[Cites 0, Cited by 0] [Section 134C(13)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(13)(a) in West Bengal Co-operative Societies Act, 2006

(a)The by-laws or any amendment to the by-laws of a Co-operative Credit Structure Entity shall be registered by the Registrar within thirty days from the date of receipt of the application.