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[Cites 0, Cited by 6] [Section 102] [Entire Act]

State of West Bengal - Subsection

Section 102(2) in West Bengal Co-operative Societies Act, 2006

(2)Any dispute mentioned in sub-section (1) other than a dispute relating to recovery of money shall be filed before the Registrar within three months from the date on which the cause of action arises.