Section 104 in West Bengal Co-operative Societies Rules, 2011
104. Restrictions on transactions with non-members.
On the application of a member of any society or of his own motion, when it appears to the Registrar that it is necessary in the interest of the working of any particular society, [other than any Co-operative Credit Structure Entity] [Substituted by Serial No. (20) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] to regulate or restrict transactions of such society, with any non-member, the Registrar shall, after giving the society an opportunity of being heard, issue such directions as he may consider necessary regulating or restricting such transactions.
