Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 191N] [Entire Act] State of West Bengal - Subsection Section 191N(2) in West Bengal Co-operative Societies Rules, 2011 (2)In the event of dispute regarding the claim to the purchase money and the compensation, the bank or the society concerned shall withhold payment till the dispute is settled.
