Section 72(4)(b) in Sikkim Co-Operative Societies Act, 1978

[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Sikkim - Subsection

Section 72(4)(b) in Sikkim Co-Operative Societies Act, 1978

(b)the period of limitation in the case of any other dispute except those mentioned in the foregoing clause which are required to be referred to the Registrar under the last preceding section shall be regulated by the provisions of the law for the time being in force providing for any period of limitation for suits and other proceedings, as if the dispute was a suit and the Registrar, a civil court.

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State of Sikkim - Subsection

Section 72(4)(b) in Sikkim Co-Operative Societies Act, 1978