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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(5A) in The West Bengal Co-Operative Societies Act, 1983

(5A)[ Any financial institution which finances a co-operative society may nominate one person on the board of such co-operative society.] [Sub-Section (5A) inserted by West Bengal Act 21 of 1990.]