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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of West Bengal - Subsection

Section 146(2)(a) in West Bengal Co-operative Societies Act, 2006

(a)as the Chairman unless he is or has been a Judge of the High Court or is holding or has held a post not below the rank of Judicial Secretary or Legal Remembrancer;