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[Cites 0, Cited by 0] [Section 134C(19)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(19)(c) in West Bengal Co-operative Societies Act, 2006

(c)The Registrar shall, on his own motion or within one month of being so advised by the Reserve Bank of India or the National Bank, ensure removal of Chief Executive Officer of the State Co-operative Bank or a Central Co-operative Bank who does not fulfil eligibility criteria specified by the Reserve Bank of India.