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State of West Bengal - Section

Section 191L in West Bengal Co-operative Societies Rules, 2011

191L. Expenses of a receiver.

— (1) A receiver shall be entitled to receive such expenses of management as the Registrar may decide.
(2)The provisions of sub-section (8) of section 69A of the Transfer of Property Act, 1882 (4 of 1882), shall apply to a receiver.