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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of West Bengal - Subsection

Section 156(2)(v) in West Bengal Co-operative Societies Rules, 2011

(v)Where the working capital exceeds one hundred crore rupees Nineteen thousand three hundred rupees plus at the rate of seventy five rupees for every one crore rupees or part thereof on the amount exceeding one hundred crore rupees.