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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Sikkim - Subsection

Section 39(3) in Sikkim Co-Operative Societies Act, 1978

(3)The administrator shall, subject to the control of the Registrar and to such instructions he may from time to time issue, exercise all or any of the powers of the committee or of any officer of the society and take all such actions as may be required in the interest of the society.