Section 87(2) in West Bengal Co-operative Societies Act, 2006
(2)No person shall be admitted as a member or function as an organiser of a housing Co-operative society until he has made a declaration to be sworn by him before an Executive Magistrate or judicial Magistrate in accordance with the requirements specified in clauses (a) to (f) of sub-section (1) :Provided that if such declaration is subsequently found to be false in whole or in part, it shall be an offence punishable under this Act.
