Section 1(2) in West Bengal Co-operative Societies Rules, 2011
(2)These shall come into force on such date as the State Government may, by notification in the Official Gazette [appoint] [With effect from 18.1.2011 Vide Notification No.180-Coop/H/2R-1/2006(Pt.) dated 18.1.2011.] and different dates may be appointed for different provisions of these rules.Coming into force of the West Bengal Co-operative Societies Rules, 2011Principal Secretary to the Government of West Bengal Co-operation DepartmentNotification No. 180-Coop/H/2R-1/2006(Pt.) Dated, Kolkata, the 18th January, 2011In exercise of the power conferred by sub-rule (2) of rule 1 of the West Bengal Co-operative Societies Rules, 2011 (hereinafter referred to as the said Rules), published on the Kolkata Gazette, Extraordinary, under this Department's notification No. 179-Coop/H/2R-1/2006 (Pt), Dated, Kolkata, the 18th January, 2011, the Governor is pleased hereby to appoint the 18th day of January, 2011 as the date on which the provisions of the said rules' shall come into force.By order of the Governor,Pawan Agarwal,Principal Secretary to the Goit. of West Bengal.
