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[Cites 0, Cited by 0] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(16) in West Bengal Co-operative Societies Act, 2006

(16)There shall be such number of professionals, having special knowledge or experience in such fields, as may be stipulated by the Reserve Bank of India on the Board of the State Co-operative Bank and Central Co-operative Banks and in case such number of professionals do not get elected, the Board of such State Co-operative Bank or the Central Co-operative Bank, as the case may be, shall co-opt such number of professionals with full voting rights.