Section 26(4) in The West Bengal Co-Operative Societies Act, 1983
(4)All expenditure incurred in connection with a special general meeting called under sub-section (3) shall be met out of the funds of the cooperative society or by [such person or persons] [Words substituted by West Bengal Act 27 of 1989.] as are in the opinion of the Registrar responsible for the refusal or failure to call the special general meeting [under clause (a) or clause (b) of sub-section (1)] [Words, figure, brackets and letters substituted by West Bengal Act 27 of 1989.].
