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[Cites 0, Cited by 0] [Section 134C(12)] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(12)(c) in West Bengal Co-operative Societies Act, 2006

(c)A member of the Board of a Primary Agricultural Credit Co-operative Society or a Co-operative agriculture and rural development bank which has been superseded under sub-clauses (i) and (ii) of clause (c) of sub-section (11) of this section shall not be entitled to contest in the election again for a period of five years after supersession.