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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Sikkim - Subsection

Section 16(2) in Sikkim Co-Operative Societies Act, 1978

(2)Any two or more societies may, with the previous approval of the' Registrar and by a resolution passed by at least a two-thirds majority of the members present and voting at a general meeting of each society amalgamate themselves and form a new society.