Section 069 in West Bengal Co-operative Societies Rules, 2011
069.
Notification No. 179-Co-op/H/2R-1/2006 (Pt.) Dated, Kolkata, the 18th January, 2011. - Whereas the State Government, may after previous publication in the Official Gazette, make rules as required under sub-section (1) of section 157 of the West Bengal Co-operative Societies Act, 2006 (West Bengal Act 40 of 2006) (hereinafter referred to as the said Act); for carrying out the purposes of the said Act;And whereas the State Government is of the opinion that in the public interest, such rules may be made without previous publication and should be brought into force at once;Now, therefore, the Governor in exercise of the power conferred to the proviso to sub-section (1) of section 157 of the said Act, is pleased hereby to make the following rules, namely :Rules
