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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of West Bengal - Subsection

Section 106(2) in West Bengal Co-operative Societies Act, 2006

(2)The Chairman or the Secretary of the Co-operative society shall call a general meeting of the members to consider whether any consent to such dissolution, as proposed in the notice under sub-section (1), shall be given or not. The Chairman or the Secretary shall send a reply within the period as mentioned in sub-section (1).