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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of West Bengal - Subsection

Section 113(1) in West Bengal Co-operative Societies Act, 2006

(1)if the Registrar on examination of any representation of at least one-third of the total number of members or on his own motion, is of the opinion that a Co-operative society which has been directed to be dissolved under this Chapter should continue to function, he may with prior approval of the State Government, cancel such order of dissolution.