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[Cites 0, Cited by 0] [Section 107(3)] [Section 107] [Entire Act]

State of Sikkim - Subsection

Section 107(3)(d) in Sikkim Co-Operative Societies Act, 1978

(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action may claim all or any or any of such relief's; but if he omits to claim for all such relief's he shall not forward a claim for any relief so omitted, except with the leave of the Registrar or any other person to whom a dispute is referred for decision.