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State of West Bengal - Section

Section 155A in West Bengal Co-operative Societies Act, 2006

155A. [ Fees for supply of Certified copies etc.-Certified copies of certain documents, as may be prescribed, be supplied on payment of prescribed fees :

Provided that the fees for filing disputes before the Registrar under section 102 of this Act shall be such as may be prescribed.] [Inserted by section 19 of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f. 6.2.2012.]