Section 30(1)(a) in The West Bengal Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

(a)any board-

(i)has persistently made defaults, or has been grossly negligent, in the performance of its duties under this Act or the rules or the by-laws, or

(ii)has committed any act prejudicial to the interest of the concerned co-operative society or any other co-operative society, or

(iii)has wilfully disobeyed or wilfully failed to comply with any lawful order or direction of the State Government or the Registrar; or

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