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State of West Bengal - Section

Section 178 in West Bengal Co-operative Societies Rules, 2011

178. Appointment or removal of Liquidator.

— (1) Where no liquidator is appointed under section 110, the Registrar shall take appropriate steps for dissolution of the affairs of the society as per the provisions contained in the Act.
(2)The financial statement under sub-section ( 10) of section 111 shall be in Form XXXII.