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 191] [Entire Act] State of West Bengal - Subsection Section 191(5) in West Bengal Co-operative Societies Rules, 2011 (5)No distrainer or his relative or any person employed by or subordinate to him shall purchase, either directly or indirectly, any property distrained and put to sale under this rule.
