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State of West Bengal - Section

Section 34 in The West Bengal Co-Operative Societies Act, 1983

34. Reservation of seats on the board. -

The State Government may, by notification stating reasons therefor, provide for reservation of not more than one-fifth of the seats on the board of a co-operative society for the community, class or group of persons which, in the opinion of the State Government, are socially, economically or educationally backward.