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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of West Bengal - Subsection

Section 123(2) in West Bengal Co-operative Societies Rules, 2011

(2)In any co-operative society dealing in goods, rebate may be allowed on the total amount of payments made by a member during a co-operative year towards his purchase of goods from the society during that year.
(b)In case of credit societies, rebate on interest may be allowed to members making timely repayment.