Section 2(42) in The West Bengal Co-Operative Societies Act, 1983
(42)"State Co-operative Union" means a co-operative society registered under this Act, having its [area of membership] [Words substituted by West Bengal Act 21 of 1990.] extending to the whole of West Bengal, and the primary object of which is-(a)to spread education on co-operative principles and practices,(b)to arrange for training of the employees of co-operative societies, and of the employees deputed by the State Government, on co-operative principles and practices,(c)to deal with and solve the problems of co-operative societies which are its members,(d)to develop the existing co-operative societies,(e)to organise and promote new co-operative societies,(f)to propagate and publicise co-operative principles and ideas, and(g)to perform such other functions as may be prescribed ;
