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[Cites 0, Cited by 0] [Section 170(8)] [Section 170] [Entire Act]

State of West Bengal - Subsection

Section 170(8)(b) in West Bengal Co-operative Societies Rules, 2011

(b)Where both the parties are present, the case shall proceed and the defendant shall submit on the first date of hearing a written statement alongwith copies of documents to be relied upon. A copy of the written statement shall be served upon the plaintiff on or before the date of appearance and hearing.