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State of West Bengal - Section

Section 50 in West Bengal Co-operative Societies Act, 2006

(50)"preference share capital" means and includes share capital raised by the State Co-operative Banks and the Central Co-operative Banks from persons friendly supporting the cause of Co-operative movement who shall be eligible to receive dividend at a rate fixed by such Banks subject to prior approval of the Reserve Bank of India and shall be entitled to such rights as provided in this Act;