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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Sikkim - Subsection

Section 39(1)(b) in Sikkim Co-Operative Societies Act, 1978

(b)appoint one or more administrators who need not be members of the society, to manage the affairs of the society for a period not exceeding one year specified in the order which period may, at the discretion of the Registrar be extended from time to time, so, however, that the aggregate period does not exceed three years.