Section 17(3) in Sikkim Co-Operative Societies Act, 1978
(3)No order shall be made under sub-section 1 unless(a)a Copy of the proposed, order has been 'sent in draft to each of the societies, concerned(b)the Registrar has considered made such modifications in the draft order, as may deem to him desirable in the light of any suggestions or' objections which may be received by him within,' such period (pot being less than fifteen days from, the date on which the copy of the proposed order was received by the societies) as the Registrar may fix in that behalf either from the societies or any members, depositors, creditors, employees or other persons concerned.
