Section 83(2) in Sikkim Co-Operative Societies Act, 1955
(2)Notwithstanding anything contained in sub-section (1) all the said dues shall also be recoverable as a public demand, on a written requisition sent to the certificate officer. in the prescribed form over the signature of the Registrar or of such gazetted officer as may have powers delegated to him by the Registrar in this behalf.
