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[Cites 0, Cited by 0] [Section 93(5)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(5)(a) in West Bengal Co-operative Societies Act, 2006

(a)Where a housing Co-operative society refuses or fails give the written consent under sub-section (4) and if the member intends to prefer an appeal to the Registrar against such refusal by or failure of the housing Co-operative society, he may prefer such appeal within thirty days from the date of communication of the refusal or within sixty days from the date of receipt of the application of the member by the housing Co-operative society but after expiry of thirty days from the said date in the case of failure of the housing Co-operative society to give such consent.