Section 21(10) in The West Bengal Co-Operative Societies Act, 1983
(10)[ If in accordance with the provisions of sub-section (1), the State Government is of opinion that any unit of the State co-operative bank or a Central co-operative land development bank should, on being ceded from the State co-operative bank or the Central co-operative land development bank, be reorganised as a Central co-operative bank or primary co-operative land development bank, as the case may be, the State Government shall direct the Registrar to effect such reorganisation by dividing the State co-operative bank or the Central co-operative land development bank, as the case may be, and forming a separate Central co-operative bank or primary co-operative land development bank, and thereupon the Registrar shall divide the State co-operative bank or the Central co-operative land development bank and form a separate Central co-operative bank or primary co-operative land development bank, as the case may be, in accordance with the provisions of section 20.] [Sub-Section (10) inserted by West Bengal Act 21 of 1990.]
