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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Sikkim - Subsection

Section 68(a) in Sikkim Co-Operative Societies Act, 1978

(a)no order of the apportionment of the costs, shall be made under this section unless the society or the person liable to pay the costs there under has had a reasonable opportunity of being heard; and