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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8)(c) in The Bengal Agricultural Debtors Act, 1936

(c)[] [Sub-clause (iv)(c) and sub-clause (vii) inserted by Bengal, Act 8 Of 1940.] any sum referred to in Article 12A of Schedule I to the Bengal Public Demands Recovery Act, 1913, or any sum ordered by a liquidator under [any provincial Act or Act of the State Legislature] [Words substituted by the Adaptation of Laws Order, 1950.], for the time being in force, relating to Co-operative societies to be recovered as a contribution to the assets of a Co-operative society or as the cost of liquidation thereof;