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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(vi) in West Bengal Co-operative Societies Rules, 2011

(vi)the decision of the Housing Co-operative Society, on any application under clause (v) shall be communicated to the member within 30 (thirty) days from the date of receipt of the application. If the Housing Co-operative Society refuses to give its written consent to such application, it shall record the reasons for such refusal and communicate the same to the member within 15 (fifteen) days from taking such decision;