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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(8) in West Bengal Societies Registration Act, 1961

(8)The expenses of, and incidental to, an investigation by [Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] appointed by the State Government shall be defrayed by the State Government.