Section 148(1) in West Bengal Co-operative Societies Act, 2006
(1)The State Government may of its own motion or on an application made in the prescribed manner by any person aggrieved call for and examine the records of any inquiry held or inspection made under this Act or the proceedings of the Registrar or of any person subordinate to him or acting on the authority of the Registrar and may make thereon such orders as it thinks fit after serving notices to persons likely to be affected by such orders.
