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

State of Sikkim - Subsection

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

(c)The Registrar or any other person, to whom a dispute is referred for decision under section 72, may at any stage of the proceedings, either upon or without the application of any party, and on such terms. as may appear to the Registrar or any other person deciding a dispute, as the case may be, to be just, order the removal of the name of any party improperly included in the dispute and substitution of the name of any person who ought to have been included in the dispute or whose presence before the Registrar, or any other person deciding the dispute, as the case may be, may be necessary for effectually and completely adjudicating upon and'; settling all the questions involved in the dispute.